Section 119(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 26] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(c) in The Income Tax Act, 1961

(c)[ the Board may, if it considers it desirable or expedient so to do for avoiding genuine hardship in any case or class of cases, by general or special order for reasons to be specified therein, relax any requirement contained in any of the provisions of Chapter IV or Chapter VI-A, where the assessee has failed to comply with any requirement specified in such provision for claiming deduction thereunder, subject to the following conditions, namely:- [ Inserted by Act 49 of 1991, Section 42 (w.e.f. 1.10.1991).]

(i)the default in complying with such requirement was due to circumstances beyond the control of the assessee; and

(ii)the assessee has complied with such requirement before the completion of assessment in relation to the previous year in which such deduction is claimed:

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Union of India - Subsection

Section 119(2)(c) in The Income Tax Act, 1961