Section 125(2)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(2)(a) in Income Tax Rules, 1962

(a)"pay tax electronically" shall mean, payment of tax by way of-

(i)internet banking facility of the authority bank; or

(ii)credit or debit cards;