Section 273A(2)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 273A(2)(b) in The Income Tax Act, 1961

(b)if in a case falling under clause (c) of sub-section (1) of section 271, the amount of income in respect of which the penalty is imposed or imposable for the relevant assessment year, or, where such disclosure relates to more than one assessment year, the aggregate amount of such income for those years, exceeds a sum of five hundred thousand rupees, no order reducing or waiving the penalty under sub-section (1) shall be made by [the Commissioner except with the previous approval of the Chief Commissioner or Director General, as the case may be] [ Substituted by Act 38 of 1993, Section 36, for " the Chief Commissioner or Commissioner except with the previous approval of the Board" (w.e.f. 1.6.1993).].

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Union of India - Subsection

Section 273A(2)(b) in The Income Tax Act, 1961