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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(e) in The Additional Emoluments (Compulsory Deposit) Act, 1974

(e)any individual, association of persons or body of individuals, partnership firm or Hindu undivided family required by the Income- tax Act, 1961 (43 of 1961 .) to deduct income- tax at source from the emoluments paid to their employees;