Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(3) in The Income Tax Act, 2025

(3)The amount of penalty shall not exceed the amount of tax deductible or collectible for failures in relation to the following:––
(a)a declaration required under section 393(7);
(b)a certificate as required under section 395(4); and
(c)statements under section 397(3)(b) or (e).