Income Tax Department
Ministry of Finance, Government of India
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When penalty under Section 271-I may be imposed?
Subject
FAQs on Penalty provision under IT Act
etds-answer
Penalty under Section 271-I may be imposed if a person, responsible for paying to a non-resident, fails to furnish information in Form 15CA or Form 15CB or Form 15CC, as the case may be, or furnishes inaccurate information.