LexSection 20 — Failure to deliver returns, etc.
The Companies (Profits) Surtax Act, 1964
If any person fails without reasonable cause to furnish in due time any return under sub-section (2) of section 5, or to produce, or cause to be produced, any accounts or documents required to be produced under section 6, he shall be punishable with fine which may extend to five hundred rupees, and with a further fine which may extend to ten rupees for every day during which the default continues.Open in Lexace · Ask the AI about this section