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[Cites 0, Cited by 0] [Section 395(1)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(1)(c) in The Income Tax Act, 2025

(c)when a certificate is issued under clause (b), the person responsible for paying the income or sum shall deduct the tax at the rate specified in such certificate, or deduct no income-tax, as the case may be, till its validity.