Section 37I(2)(i) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 37I(2)] [Section 37I] [Entire Act]

Union of India - Subsection

Section 37I(2)(i) in Income Tax Rules, 1962

(i)Where tax has been collected at source and paid to the Central Government, credit for such tax shall be given for the assessment year for which the income is assessable to tax.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 37I(2)(i) in Income Tax Rules, 1962