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Union of India - Section

Section 205 in The Income Tax Act, 1961

205. Bar against direct demand on assessee.

- Where tax is deductible at the source under [the foregoing provisions of this Chapter] [ Substituted by Act 23 of 2004, Section 48, for certain words (w.e.f. 1.10.2004).], the assessee shall not be called upon to pay the tax himself to the extent to which tax has been deducted from that income.