Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 32] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(2) in The Income Tax Act, 1961

(2)[ Any person being an employer, referred to in sub-section (1-A) of section 192 shall pay, within the prescribed time, the tax to the credit of the Central Government or as the Board directs.] [ Inserted by Act 20 of 2002, Section 88 (w.e.f. 1.6.2002).]