Section 194A(3)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 29] [Section 194A(3)] [Section 194A] [Entire Act]

Union of India - Subsection

Section 194A(3)(i) in The Income Tax Act, 1961

(i)where the amount of such income or, as the case may be, the aggregate of the amounts of such income credited or paid or likely to be credited or paid during the financial year by the person referred to in sub-section (1) to the account of, or to, the payee, does not exceed—

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Union of India - Subsection

Section 194A(3)(i) in The Income Tax Act, 1961