Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 479(1)] [Section 479] [Entire Act]

Union of India - Subsection

Section 479(1)(b) in The Income Tax Act, 2025

(b)in any other case, with imprisonment for a term which shall not be less than three months but which may extend to two years and with fine.