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[Cites 0, Cited by 64] [Section 206C] [Entire Act]

Union of India - Subsection

Section 206C(6) in The Income Tax Act, 1961

(6)Any person responsible for collecting the tax who fails to collect the tax in accordance with the provisions of this section, shall, notwithstanding such failure, be liable to pay the tax to the credit of the Central Government in accordance with the provisions of sub-section (3).