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[Cites 0, Cited by 0] [Section 515(4)] [Section 515] [Entire Act]

Union of India - Subsection

Section 515(4)(b) in The Income Tax Act, 2025

(b)who has been convicted of an offence connected with any income-tax proceeding or on whom a penalty has been imposed under this Act, except a penalty imposed under section 271(1)(ii) or 272A(1)(d) of the Income-tax Act, 1961 or section 465(1)(d) of this Act; or