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Union of India - Section

Section 449 in The Income Tax Act, 2025

449. Penalty for failure to collect tax at source.

If any person fails to collect the whole or any part of the tax as required under Chapter XIX-B, the Assessing Officer may impose on him, a penalty equal to the tax which such person failed to collect.[Similar to Section 271CA from The Income Tax Act, 1961-Also Refer]