Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Section 456

Penalty for failure to furnish statement or information or document by an eligible investment fund

Section

Section Number

456

Chapter

CHAPTER XXI - Penalties

Act

Income-tax Act, 2025

Year

2026

Penalty for failure to furnish statement or information or document by an eligible investment fund

Penalty for failure to furnish statement or information or document by an eligible investment fund.

456. If any eligible investment fund required to furnish a statement or any information or document under paragraph 4 of Schedule I, fails to do so within the time prescribed under the said paragraph, the income-tax authority prescribed under the said paragraph may direct that such fund shall pay, by way of penalty, a sum of Rs. 500000.

Footnotes