Section 10(1)(b) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974

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Union of India - Subsection

Section 10(1)(b) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974

(b)has made the compulsory deposit within such time but the deposit so made falls short of the requisite amount and there is no reasonable cause for making such short payment"]¹ the Income- tax Officer may], by order in writing, direct that such person shall pay, by way of penalty, a sum-

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Union of India - Subsection

Section 10(1)(b) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974