Section 397(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 397(2)] [Section 397] [Entire Act]

(b)in case of failure to comply with provisions of clause (a)—

(i)tax shall be deducted at the higher of the following rates:—

(A)at the rate specified in the relevant provision of this Act; or

(B)at the rate or rates in force; or

(C)at the rate of 5% where tax is required to be deducted under section 393(1) [Table: Sl. No. 8(ii) or 8(v)]; or 20% in any other case;

(ii)tax shall be collected at the higher of the following rates, not exceeding 20%––

(A)at twice the rate specified in the relevant provision of this Act; or

(B)at the rate of 5%;

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