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[Cites 0, Cited by 0] [Section 467] [Entire Act]

Union of India - Subsection

Section 467(2) in The Income Tax Act, 2025

(2)If a person, required to quote or intimate his Permanent Account Number or Aadhaar number in any document as referred to in section 262(9)(a), provides or quotes or intimates a number which is false, knowing or believing it to be false, the Assessing Officer may impose a penalty of ₹10000 on him for each such default.