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[Cites 0, Cited by 0] [Section 194S] [Entire Act]

Union of India - Subsection

Section 194S(5) in The Income Tax Act, 1961

(5)Where any sum referred to in sub-section (1) is credited to any account, whether called "Suspense Account" or by any other name, in the books of account of the person liable to pay such sum, such credit of the sum shall be deemed to be the credit of such sum to the account of the payee and the provisions of this section shall apply accordingly.