195A. [ Income payable "net of tax". [Inserted by Act 11 of 1987, Section 50 (w.e.f. 1.6.1987).]
- ][In a case other than that referred to in sub-section (1-A) of section 192, where under an agreement] [ Substituted by Act 20 of 2002, Section 81, for " Where, under an agreement" (w.e.f. 1.6.2002).][or other arrangement, the tax chargeable on any income referred to in the foregoing provisions of this Chapter is to be borne by the person by whom the income is payable, then, for the purposes of deduction of tax under those provisions such income shall be increased to such amount as would, after deduction of tax thereon at the rates in force for the financial year in which such income is payable, be equal to the net amount payable under such agreement or arrangement.] [Inserted by Act 11 of 1987, Section 50 (w.e.f. 1.6.1987).]
