Section 9A(1)(b) in The Companies (Profits) Surtax Act, 1964

[Cites 0, Cited by 1] [Section 9A(1)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1)(b) in The Companies (Profits) Surtax Act, 1964

(b)has without reasonable cause failed to furnish a statement of the advance surtax payable by him in accordance with the provisions of clause (a) of sub-section (5) of section 7A, he may direct that such assessee shall, in addition to the amount of surtax, if any, payable by him, pay-by way of penalty a sum

(i)which, in the case referred to in clause (a), shall not be less than ten per cent but shall not exceed one and a half times the amount by which the surtax actually paid during the financial year immediately preceding the assessment year under the provisions of section 7A falls short of

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9A(1)(b) in The Companies (Profits) Surtax Act, 1964