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[Cites 0, Cited by 0] [Section 37BA] [Entire Act]

Union of India - Subsection

Section 37BA(1) in Income Tax Rules, 1962

(1)Credit for tax deducted at source and paid to the Central Government in accordance with the provisions of Chapter XVII, shall be given to the person to whom payment has been made or credit has been given (hereinafter referred to as deductee) on the basis of information relating to deduction of tax furnished by the deductor to the income-tax authority or the person authorised by such authority.