31AB. Annual statement of tax deducted or collected or paid.
- The Director General of Income-tax (Systems) or the person authorised by the Director General of Income-tax (Systems) shall deliver,-(i)to every person from whose income the tax has been deducted; or(ii)to the buyer referred to in sub-section (1) or, as the case may be, to the licencee or lessee referred to in sub-section (1C) of section 206C from whom the amount has been collected; or(iii)to every person in respect of whose income the tax has been paid, a statement referred to in section 203AA or the second proviso to sub-section (5) of section 206C, in Form No. 26AS by the 31st July following the financial year during which taxes were deducted or collected or paid.
