Section 31A(4)(ix) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 31A(4)] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(4)(ix) in Income Tax Rules, 1962

(ix)[ furnish particulars of amount paid or credited on which tax was not deducted in view of the exemption provided in clause (iii) or clause (iv) of the proviso to section 194N or in view of the notification issued under clause (v) of the proviso to section 194N.] [Inserted by Notification No. G.S.R. 858(E), dated 18.11.2019 (w.e.f. 26.3.1962).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 31A(4)(ix) in Income Tax Rules, 1962