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[Cites 0, Cited by 0] [Section 394] [Entire Act]

Union of India - Subsection

Section 394(5) in The Income Tax Act, 2025

(5)The collection of tax shall not be made by the authorised dealer or seller, in respect of receipt specified in sub-section (1) (Table: Sl. Nos. 7 and 8), if the buyer is liable to deduct tax at source under any other provisions of this Act and he has deducted such tax.