Penalty for failure to furnish information or furnishing inaccurate information under section 397 3 d
Penalty for failure to furnish information or furnishing inaccurate information under section 397(3)(d).
462. If any person, who is required to furnish information under section 397(3)(d), fails to furnish such information, or furnishes inaccurate information, the Assessing Officer may impose a penalty of Rs. 100000 on such person.