Section 279 — Prosecution to be at instance of 2[ 3[Principal Chief Commissioner or Chief Commissioner] or 4[Principal Commissioner or

Prosecution to be at instance of 2[ 3[Principal Chief Commissioner or Chief Commissioner] or 4[Principal Commissioner or Commissioner]].—5[(1) A person shall not be proceeded against for an offence under section 275A, 6[ section 275B,] section 276, section 276A, section 276B, section 276BB, section 276C, section 276CC,section 276D, 7[section 277 , section 277A or section 278] except with the previous sanction of the 4[Principal Commissioner or Commissioner] or Commissioner (Appeals) or the appropriate authority: Provided that the 3[Principal Chief Commissioner or Chief Commissioner] or, as the case may be, 8[Principal Director General or Director] General may issue such instructions or directions to the aforesaid income-tax authorities as he may deem fit for institution of proceedings under this sub-section. Explanation.—For the purposes of this section, “appropriate authority” shall have the same meaning as in clause (c) of section 269UA.] (1A) A person shall not be proceeded against for an offence under section 276C or section 277 in relation to the assessment for an assessment year in respect of which the penalty imposed or imposable on him under 9[section 270A or] clause (iii) of sub-section (1) of section 271 has been reduced or waived by an order under section 273A.]

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