Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 484(b)] [Section 484] [Entire Act] Union of India - Subsection Section 484(b)(ii) in The Income Tax Act, 2025 (ii)in any other case, with rigorous imprisonment for a term which shall not be less than three months but which may extend to two years, and with fine.