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[Cites 0, Cited by 0] [Section 391] [Entire Act]

Union of India - Subsection

Section 391(1) in The Income Tax Act, 2025

(1)The income-tax on any income shall be payable directly by the assessee if—
(a)there is no provision under this Chapter to deduct income-tax on such income at the time of payment; or
(b)income-tax has not been deducted as per the provisions of this Chapter.