(6)In cases in which tax has to be deducted under sections 192A, 194, 194C, 194DA, 194E,194EE,194F,194G,194H,194-I,194-IA,194-IB,194-IC,194J,194LA,194LB,194LBA, 196C - 194LBB,194LBC,194LC,194LD,194K,194M,194N,194-O,194Q,194R,194S,196A,196B, and 196D of the Income-taxAct, the deductions shall be made at the rates specified in those sections and shall be increased by a surcharge, for the purposes of the Union,—
