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[Cites 0, Cited by 0] [Section 429(1)] [Section 429] [Entire Act]

Union of India - Subsection

Section 429(1)(b) in The Income Tax Act, 2025

(b)the institution or fund fails to deliver or cause to be delivered a statement under section 354(1)(e), within the time as may be prescribed under that section, or furnish a certificate as may be prescribed under section 354(1)(g), it shall be liable to pay, by way of fee, a sum of ₹200 for every day during which the failure continues.