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[Cites 0, Cited by 0] [Section 393(e)] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(e)(ii) in The Income Tax Act, 2025

(ii)providing any other services,which are not in connection with the sale or services referred to in this serial number.Note 4.––In case of a transaction on which provisions of serial number 8(v) are applicable along with the provisions of serial number 8(vi) for deduction of tax, then irrespective of anything contained in Note 3, tax on such transaction shall be deducted only under the provisions of serial number 8(vi).Note 5.—The provisions of serial number 8(iii) shall take precedence over any other provisions of this Chapter and tax shall be deducted under this provision.Note 6.—For serial numbers 8(iv) and (vi),—
(a)where the consideration or, benefit or perquisite provided, as the case may be,—
(i)is in exchange of another virtual digital asset where there is no part in cash, in respect of serial number 8(iv); or
(ii)is wholly in kind; or
(iii)is partly in kind and partly in cash, but such part in cash is not sufficient to meet the liability of deduction of tax in respect of the whole of such payment or benefit or perquisite, the person responsible for paying or providing shall ensure that the tax required to be deducted has been paid, before releasing such consideration or providing such benefit or perquisite, as the case may be;
(b)"person responsible for providing" means the person providing such benefit or perquisite, or in case of a company, the company itself including the principal officer thereof.