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Union of India - Section

Section 297 in The Income Tax Act, 2025

297. Certain interests and penalties not to be levied or imposed.

Interest under sections 423, 424 or 425 or penalty under section 439 shall not be levied or imposed upon the assessee for the undisclosed income assessed or reassessed for the block period.[Similar to Section 158BF from The Income Tax Act, 1961.-Also Refer]