Section 271(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 123] [Section 271(1)] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(1)(iii) in The Income Tax Act, 1961

(iii)[ in the cases referred to in ] [Substituted by Act 41 of 1975, Section 61, for Clause (iii) (w.e.f. 1.4.1976).][clause (c) or clause (d)] [ Substituted by Act 18 of 2005, Section 58, for certain words (w.e.f. 1.4.2006).], [in addition to tax, if any, payable] [ Substituted by Act 20 of 2002, Section 101, for " in addition to any tax payable" (w.e.f. 1.4.2003).][by him, a sum which shall not be less than, but which shall not exceed ] [Substituted by Act 41 of 1975, Section 61, for Clause (iii) (w.e.f. 1.4.1976).] [three times] [ Substituted by Act 3 of 1989, Section 50, for " twice" (w.e.f. 1.4.1989).][, the amount of tax sought to be evaded by reason of the concealment of particulars of his ] [Substituted by Act 41 of 1975, Section 61, for Clause (iii) (w.e.f. 1.4.1976).][income or fringe benefits] [ Substituted by Act 18 of 2005, Section 58, for certain words (w.e.f. 1.4.2006).][or the furnishing of inaccurate particulars of such ] [Substituted by Act 41 of 1975, Section 61, for Clause (iii) (w.e.f. 1.4.1976).][income or fringe benefits] [ Substituted by Act 18 of 2005, Section 58, for certain words (w.e.f. 1.4.2006).].]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 271(1)(iii) in The Income Tax Act, 1961