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[Cites 0, Cited by 372] [Entire Act]

Union of India - Section

Section 211 in The Income Tax Act, 1961

211. [ Instalments of advance tax and due dates. [Substituted by Act 4 of 1988, Section 80, for Section 211 (w.e.f. 1.4.1988).]

- ] [Inserted by Act 20 of 1974, Section 11 (w.r.e.f. 1.4.1974).][(1) Advance tax on the current income calculated in the manner laid down in section 209 shall be payable by-(a)all the companies, who are liable to pay the same, in four instalments during each financial year and the due date of each instalment and the amount of such instalment shall be as specified in Table I below:TABLE Istyle='width:80.0%;border-collapse:collapse;border:none'>
Due date of instalment Amount payable
On or before the 15thJune Not less than fifteen per cent of such advance tax.
On or before the 15thSeptember Not less than forty-five per cent of such advance tax asreduced by the amount, if any, paid in the earlier instalment.
On or before the 15thDecember Not less than seventy-five per cent of such advance tax asreduced by the amount or amounts, if any, paid in the earlier instalment orinstalments.
On or before the 15thMarch The whole amount of such advance tax as reduced by theamount or amounts, if any, paid in the earlier instalment or instalments;
(b)all the assessees (other than companies), who are liable to pay the same, in three instalments during each financial year and the due date of each instalment and the amount of such instalment shall be as specified in Table II below:TABLE IIstyle='width:80.0%;border-collapse:collapse;border:none'>
Due date of instalment Amount payable
On or before the 15thSeptember Not less than thirty per cent of such advance tax.
On or before the 15thDecember Not less than sixty per cent of such advance tax, asreduced by the amount, if any, paid in the earlier instalment.
On or before the 15thMarch The whole amount of such advance tax as reduced by the amountor amounts, if any, paid in the earlier instalment or instalments.
Provided that any amount paid by way of advance tax on or before the 31st day of March shall also be treated as advance tax paid during the financial year ending on that day for all the purposes of this Act.] [Substituted by Act 32 of 1994, Section 44, for sub-Section (1) (w.e.f. 1.4.1994).]
(2)[ If the notice of demand issued under section 156 in pursuance of an order of an Assessing Officer under sub-section (3) or sub-section (4) of section 210 is served after any of the due dates specified in sub-section (1), the appropriate part or, as the case may be, the whole of the amount of the advance tax specified in such notice shall be payable on or before each of such of those dates as fall after the date of service of the notice of demand.] [Substituted by Act 4 of 1988, Section 80, for Section 211 (w.e.f. 1.4.1988).]