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

[Cites 0, Cited by 1] [Section 246(2)] [Section 246] [Entire Act]

Union of India - Subsection

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

(g)[ an order imposing a penalty under Chapter XXI by the Income-tax Officer or the ] [Substituted by Act 3 of 1989, Section 43, for Clause (g) (w.e.f. 1.4.1989).][Assistant Commissioner or Deputy Commissioner] [ Substituted by Act 21 of 1998, Section 3 (w.e.f. 1.10.1998).][, where such penalty has been imposed with the previous approval of the Deputy Commissioner under sub-section (2) of section 274;] [Substituted by Act 3 of 1989, Section 43, for Clause (g) (w.e.f. 1.4.1989).]

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Union of India - Subsection

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