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[Cites 0, Cited by 0] [Section 206C] [Entire Act]

Union of India - Subsection

Section 206C(1J) in The Income Tax Act, 1961

(1J)Every guideline issued by the Board under sub-section (1-I) shall be laid before each House of Parliament, and shall be binding on the income-tax authorities and on the person liable to collect the sum.]