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

Union of India - Subsection

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

(n)an order made by a Deputy Commissioner imposing a penalty under section [271C. section 271-CA] [ Substituted by Act 21 of 2006, Section 51, for " section 271-C" (w.e.f. 1.4.2007).], section 271-D or section 271-E;