Section 246(1)(l) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 246(1)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(1)(l) in The Income Tax Act, 1961

(l)an order imposing a penalty under-

(i)section 221, or

(ii)section 271, section 271-A, section 271-B, ][* * *] [ Omitted by Act 12 of 1990, Section 41 (w.r.e.f. 1.4.1990).] [section 272-A, section 272-AA, or section 272-BB] [ Substituted by Act 3 of 1989, Section 43, for " Section 271-E or section 272-A" (w.e.f. 1.4.1989).];

(iii)[* * *] [ Omitted by Act 3 of 1989, Section 43 (w.e.f. 1.4.1989).][section 272, section 272-B or section 273, as they stood immediately before the 1st day of April, 1989, in respect of any assessment for the assessment year commencing on the 1st day of April, 1988 or any earlier assessment years.] [Substituted by Act 4 of 1988, Section 99, for Section 246 (w.e.f. 1.4.1989).]

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Union of India - Subsection

Section 246(1)(l) in The Income Tax Act, 1961