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[Cites 0, Cited by 0] [Section 461(1)] [Section 461] [Entire Act]

Union of India - Subsection

Section 461(1)(b) in The Income Tax Act, 2025

(b)furnishes incorrect information in the said statement, the Assessing Officer may impose on such person, a penalty of a sum which shall not be less than ₹10000 but which may extend to ₹100000.