Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 125] [Entire Act] Union of India - Subsection Section 125(1) in Income Tax Rules, 1962 (1)The following persons shall pay tax electronically on or after the 1st day of April, 2008:-(a)a company; and(b)a person (other than a company), to whom the provisions of section 44AB are applicable.
