Section 226(3)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 29] [Section 226(3)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(3)(vi) in The Income Tax Act, 1961

(vi)Where a person to whom a notice under this sub-section is sent objects to it by a statement on oath that the sum demanded or any part thereof is not due to the assessee or that he does not hold any money for or on account of the assessee, then, nothing contained in this sub-section shall be deemed to require such person to pay any such sum or part thereof, as the case may be, but if it is discovered that such statement was false in any material particular, such person shall be personally liable to the [Assessing Officer or Tax Recovery Officer] [ Substituted by Act 4 of 1988, Section 88, for " Income-tax Officer" (w.e.f. 1.4.1989).] to the extent of his own liability to the assessee on the date of the notice, or 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 226(3)(vi) in The Income Tax Act, 1961