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[Cites 0, Cited by 245] [Section 194C] [Entire Act]

Union of India - Subsection

Section 194C(2) in The Income Tax Act, 1961

(2)Where any sum referred to in sub-section (1) is credited to any account, whether called "Suspense account" or by any other name, in the books of account of the person liable to pay such income, such crediting shall be deemed to be credit of such income to the account of the payee and the provisions of this section shall apply accordingly.