Section 200A(1)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 200A(1)] [Section 200A] [Entire Act]

Union of India - Subsection

Section 200A(1)(d) in The Income Tax Act, 1961

(d)the sum payable by, or the amount of refund due to, the deductor shall be determined after adjustment of the amount computed under clause (b) and clause (c) against any amount paid under section 200 or section 201 or section 234E and any amount paid otherwise by way of tax or interest or fee;

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Union of India - Subsection

Section 200A(1)(d) in The Income Tax Act, 1961