Section 270A(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 270A(2)] [Section 270A] [Entire Act]

Union of India - Subsection

Section 270A(2)(b) in The Income Tax Act, 1961

(b)the income assessed is greater than the maximum amount not chargeable to tax, where no return of income has been furnished or where return has been furnished for the first time under section 148;

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Union of India - Subsection

Section 270A(2)(b) in The Income Tax Act, 1961