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[Cites 0, Cited by 0] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(4) in The Income Tax Act, 2025

(4)The provisions of the sub-section (3) shall not apply where the undisclosed income determined by the Assessing Officer is in excess of the income shown in the return and in such cases the penalty shall be imposed on that portion of undisclosed income determined, which is in excess of income shown in the return.