(4)(a)Every person deducting or collecting tax shall issue a certificate to the deductee or collectee, as the case may be, specifying––(i)the amount of tax that has been deducted or collected;(ii)the rate at which tax has been deducted or collected; and(iii)any other particulars, as may be prescribed, within such period as may be prescribed;(b)an employer referred to in section 392(2)(a) shall issue a certificate to the employee, in respect of whose income payment of tax has been made by the employer, that the tax has been paid to the Central Government, and specify––(i)the amount of tax so paid;(ii)the rate at which tax has been paid; and(iii)any other particulars, as may be prescribed, within such period, as may be prescribed.
