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[Cites 0, Cited by 0] [Section 416(5)] [Section 416] [Entire Act]

Union of India - Subsection

Section 416(5)(g) in The Income Tax Act, 2025

(g)Where a person, to whom a notice under this sub-section is issued, objects to it by a statement on oath that—
(a)the sum demanded or any part thereof is not due to the assessee; or
(b)he does not hold any money for or on account of the assessee, then nothing contained in that sub-section shall be deemed to require such person to pay any such sum or part thereof.