LexSection 26 — Failure to furnish prescribed returns.
The Expenditure-tax Act, 1987
If a person fails to furnish in due time the return which he is required to furnish under sub-section (1) of section 8 or by a notice given under sub-section (2) of that section, he shall, without prejudice to any penalty that may be imposable on him under any other provision of this Act, be punishable with rigorous imprisonment for a term which shall not be less than three months but which may extend to seven years and with fine.Open in Lexace · Ask the AI about this section