(1)Notwithstanding anything contained in any other provisions of this Act, where tax is required to be deducted at source under the provisions of Chapter XVIIB, other than section 192, 192A, 194B, 194BB, 69[194-IA, 194-IB, 194LBC, 194M or 194N] on any sum or income or amount paid, or payable or credited, by a person [***] to a specified person, the tax shall be deducted at the higher of the following rates, namely:—(i)at twice the rate specified in the relevant provision of the Act; or(ii)at twice the rate or rates in force; or(iii)at the rate of five per cent.
