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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8) in Expenditure-Tax Act, 1987

(8)"person responsible for collecting" means a person who is required to collect tax under this Act or is required to pay any other sum of money under this Act and includes -
(a)every person in respect of whom any proceedings under this Act have been taken, and
(b)every person who is deemed to be an assessee-in-default under any provision of this Act;