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[Cites 0, Cited by 0] [Section 194Q] [Entire Act]

Union of India - Subsection

Section 194Q(2) in The Income Tax Act, 1961

(2)Where any sum referred to in sub-section (1) is credited to any account, whether called "suspense account" or by any other name, in the books of account of the person liable to pay such income, such credit of income shall be deemed to be the credit of such income to the account of the payee and the provisions of this section shall apply accordingly.