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[Cites 0, Cited by 0] [Section 443] [Entire Act]

Union of India - Subsection

Section 443(1) in The Income Tax Act, 2025

(1)The Assessing Officer or the Joint Commissioner (Appeals) or Commissioner (Appeals) may impose a penalty of 10% of the tax payable under section 195(1)(i), on an assessee if the income determined in his case for any tax year includes any income referred to in section 102, 103, 104, 105 or 106.