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

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

Union of India - Subsection

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

(e)[ an order imposing a penalty under section 271-B ] [Substituted by Act 4 of 1988, Section 99, for Section 246 (w.e.f. 1.4.1989).][or section 271-BB] [ Inserted by Act 12 of 1990, Section 50 (w.r.e.f. 1.4.1990).];

(ee)[ an order made by a Deputy Commissioner imposing a penalty under section 271-C, section 271-D or section 271-E;] [ Inserted by Act 12 of 1990, Section 41 (w.r.e.f. 1.4.1990).]

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Union of India - Subsection

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