Income Tax Department

Ministry of Finance, Government of India

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Section 41

Penalty in relation to undisclosed foreign income and asset

Section

Section Number

41

Chapter

Act

Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015

Year

Penalty in relation to undisclosed foreign income and asset

Penalty in relation to undisclosed foreign income and asset

CHAPTER IV

PENALTIES

Penalty in relation to undisclosed foreign income and asset.

41. The Assessing Officer may direct that in a case where tax has been computed under section 10 in respect of undisclosed foreign income and asset, the assessee shall pay by way of penalty, in addition to tax, if any, payable by him, a sum equal to three times the tax computed under that section.

Footnotes