(3)The person responsible for making the payment referred to in sub-section (1) [or sub-section (1-A)] [ Inserted by Act 20 of 2002, Section 71 (w.e.f. 1.6.2002).][or sub-section (2) or sub-section (2-A) or sub-section (2-B)] [ Inserted by Act 11 of 1987, Section 45 (w.e.f. 1.6.1987).] may, at the time of making any deduction, increase or reduce the amount to be deducted under this section for the purpose of adjusting any excess or deficiency arising out of any previous deduction or failure to deduct during the financial year.
