Section 246A(1)(j) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

Section 246A(1)(j) in The Income Tax Act, 1961

(j)an order imposing a penalty under-

(A)section 221; or

(B)section 271, section 271-A, [271-AAA,] [Inserted by Act 22 of 2007, Section 71 (w.e.f. 1.6.2007).] [section 271-F, section 271-FB] [ Substituted by Act 18 of 2005, Section 57, for " section 271-F" (w.e.f. 1.4.2006).], section 272-AA or section 272-BB;

(C)section 272, section 272-B or section 273, as they stood immediately before the 1st day of April, 1989, in respect of an assessment for the assessment year commencing on the 1st day of April, 1988, or any earlier assessment years;

(ja)[ an order of imposing or enhancing penalty under sub-section (1-A) of section 275;] [ Inserted by Act 29 of 2006, Section 17 (w.e.f. 13.7.2006).]

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Union of India - Subsection

Section 246A(1)(j) in The Income Tax Act, 1961