Section 246(2)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 246(2)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(2)(f) in The Income Tax Act, 1961

(f)[ an order made by a Deputy Commissioner or a Deputy Director imposing a penalty under section 272-A; ] [Substituted by Act 4 of 1988, Section 99, for Section 246 (w.e.f. 1.4.1989).]

(ff)[ an order made by a Deputy Commissioner imposing a penalty under section 272-AA;] [ Inserted by Act 3 of 1989, Section 43 (w.r.e.f. 1.4.1989).]

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Union of India - Subsection

Section 246(2)(f) in The Income Tax Act, 1961