Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 271AAC] [Entire Act] Union of India - Subsection Section 271AAC(2) in The Income Tax Act, 1961 (2)No penalty under the provisions of section 270A shall be imposed upon the assessee in respect of the income referred to in sub-section (1).
