Section 139(8)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 51] [Section 139(8)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(8)(a) in The Income Tax Act, 1961

(a)Where the return under sub-section (1) or sub-section (2) or sub-section (4) for an assessment year is furnished after the specified date, or is not furnished, then [whether or not the Assessing Officer has extended the date for furnishing the return under sub-section (1) or sub-section (2)], the assessee shall be liable to pay simple interest at fifteen per cent per annum, reckoned from the day immediately following the specified date to the date of the furnishing of the return or, where no return has been furnished, the date of completion of the assessment under section 144, on the amount of the tax payable on the total income as determined on regular assessment, as reduced by the advance tax, if any, paid, and any tax deducted at source :

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Union of India - Subsection

Section 139(8)(a) in The Income Tax Act, 1961