Income Tax Department

Ministry of Finance, Government of India

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Section 297

Certain interests and penalties not to be levied or imposed

Section

Section Number

297

Chapter

CHAPTER XVI - Procedure for assessment

Act

Income-tax Act, 2025

Year

2026

Certain interests and penalties not to be levied or imposed

Certain interests and penalties not to be levied or imposed.

297. Interest under section 423, 424 or 425 or penalty under section 439 shall not be levied or imposed upon the assessee for the undisclosed income assessed or reassessed for the block period.

Footnotes