462. Penalty for failure to furnish information or furnishing inaccurate information under section 397 (3)(d).
If any person, who is required to furnish information under section 397(3)(d), fails to furnish such information, or furnishes inaccurate information, the Assessing Officer may impose a penalty of ₹100000 on such person.[Similar to Section 271I from The Income Tax Act, 1961-Also Refer]
