Income Tax Department

Ministry of Finance, Government of India

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Section 466

Penalty for failure to comply with the provisions of section 254

Section

Section Number

466

Chapter

CHAPTER XXI - Penalties

Act

Income-tax Act, 2025

Year

2025

Penalty for failure to comply with the provisions of section 254

Penalty for failure to comply with the provisions of section 254.

Penalty for failure to comply with the provisions of section 254.

466. If a person fails to comply with the provisions of section 254, the Joint Commissioner, Deputy Director or Assistant Director or the Assessing Officer, may impose a penalty which may extend up to ₹ 1000 on him.

Footnotes