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[Cites 0, Cited by 0] [Section 454] [Entire Act]

Union of India - Subsection

Section 454(2) in The Income Tax Act, 2025

(2)If the person referred to in sub-section (1), fails to furnish the statement within the period specified in the notice issued under section 508(7), he shall pay penalty of ₹1000 for every day during which the failure continues, beginning from the day immediately after the time specified in such notice for furnishing the statement expires.