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[Cites 0, Cited by 0] [Section 26B] [Entire Act]

Union of India - Subsection

Section 26B(1) in Income Tax Rules, 1962

(1)The assessee may send to the person responsible for making payment under sub-section (1) of section 192, a statement of any income chargeable under any head of income other than "Salaries" (not being a loss under any such head other than the loss under the head "Income from house property"), received by the assessee for the same financial year, and of any tax deducted on such income.