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Union of India - Section

Section 452 in The Income Tax Act, 2025

452. Penalty for failure to comply with provisions of section 187.

The Assessing Officer may impose on a person, a penalty of ₹5000 for every day of the duration of failure where he fails to provide a facility for accepting payments through the prescribed electronic modes of payment, as referred to in section 187.[Similar to Section 271DB from The Income Tax Act, 1961-Also Refer]