194L. [ Payment of compensation on acquisition of capital asset. [ Inserted by Act 27 of 1999, Section 74 (w.e.f. 1.6.1999).]
- Any person responsible for paying to a resident any sum being in the nature of compensation or the enhanced compensation or the consideration or the enhanced consideration on account of compulsory acquisition, under any law for the time being in force, of any capital asset shall, at the time of payment of such sum in cash or by issue of a cheque or draft or by any other mode, whichever is earlier, deduct an amount equal to ten per cent. of such sum as income-tax on income comprised therein:Provided that no deduction shall be made under this section where the amount of such payment or, as the case may be, the aggregate amount of such payments to a resident during the financial year does not exceed one hundred thousand rupees:] [Substituted by Act 20 of 2002, Section 79, for Section 194-K (w.e.f. 1.6.2002).][Provided further that no deduction shall be made under this section from any payment made on or after the 1st day of June, 2000.] [ Inserted by Act 10 of 2000, Section 61 (w.e.f. 1.6.2000).]
