Section 416(5)(k) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 416(5)] [Section 416] [Entire Act]

Union of India - Subsection

Section 416(5)(k) in The Income Tax Act, 2025

(k)Any person discharging any liability to the assessee after receipt of a notice under this sub-section shall be personally liable to the Assessing Officer or the Tax Recovery Officer—

(i)to the extent of his own liability to the assessee so discharged; or

(ii)to the extent of the assessee's liability for any sum due under this Act, whichever is less.

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Union of India - Subsection

Section 416(5)(k) in The Income Tax Act, 2025