Section 271H(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 271H(1)] [Section 271H] [Entire Act]

Union of India - Subsection

Section 271H(1)(b) in The Income Tax Act, 1961

(b)furnishes incorrect information in the statement which is required to be delivered or caused to be delivered under sub-section (3) of section 200 or the proviso to sub-section (3) of section 206C.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 271H(1)(b) in The Income Tax Act, 1961