Section 194C(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 194C(1)(ii) in The Income Tax Act, 1961

(ii)two per cent. where the payment is being made or credit is being given to a person other than an individual or a Hindu undivided family, of such sum as income-tax on income comprised therein.

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Union of India - Subsection

Section 194C(1)(ii) in The Income Tax Act, 1961