Section 194S(1)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 194S(1)(b) in The Income Tax Act, 1961

(b)partly in cash and partly in kind but the part in cash is not sufficient to meet the liability of deduction of tax in respect of whole of such transfer,

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Union of India - Subsection

Section 194S(1)(b) in The Income Tax Act, 1961