Section 271C(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 6] [Section 271C(1)] [Section 271C] [Entire Act]

Union of India - Subsection

Section 271C(1)(b) in The Income Tax Act, 1961

(b)pay the whole or any part of the tax as required by or under,-

(i)sub-section (2) of section 115-O; or

(ii)The proviso to section 194-B, then, such person shall be liable to pay, by way of penalty, a sum equal to the amount of tax which such person failed to deduct or pay as aforesaid.]

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Union of India - Subsection

Section 271C(1)(b) in The Income Tax Act, 1961