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[Cites 0, Cited by 3] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(i) in The Income Tax Act, 1961

(i)in the case of payments of income chargeable under the head "Salaries", other than payments by the Central Government or the Government of a State, the employer himself or, if the employer is a company, the company itself, including the principal officer thereof;