271A. [ Failure to keep, maintain or retain books of account, documents, etc. [Inserted by Act 41 of 1975, Section 62 (w.e.f. 1.4.1976).]
- Without prejudice to the provisions of section 271, if any person, ] [ Substituted by Act 33 of 2009, Section 74 (w.r.e.f. 1.6.2007).][* * *] [ Omitted by Act 46 of 1986, Section 20 (w.e.f. 10.9.1986).][, fails to keep and maintain any such books of account and other documents as required by section 44-AA or the rules made thereunder, in respect of any previous year or to retain such books of account and other documents for the period specified in the said rules, the ] [Inserted by Act 41 of 1975, Section 62 (w.e.f. 1.4.1976).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).][or the ] [Inserted by Act 41 of 1975, Section 62 (w.e.f. 1.4.1976).] [* * *] [ Omitted by Act 21 of 1998, Section 65 (w.e.f. 1.10.1998).] [Commissioner (Appeals)] [ Inserted by Act 20 of 1977, Section 39 and Schedule V (w.e.f. 10.7.1978).][may direct that such person shall pay, by way of penalty, ] [Inserted by Act 41 of 1975, Section 62 (w.e.f. 1.4.1976).][a sum of twenty-five thousand rupees] [ Substituted by Act 14 of 2001, Section 87, for " a sum which shall not be less than two thousand rupees but which may extend to one hundred thousand rupees" (w.e.f. 1.6.2001).].] [Substituted by Act 4 of 1988, Section 106 (w.e.f. 1.4.1989).]
