194LBB. Income in respect of units of investment fund. [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]
- Where any income, other than that proportion of income which is of the same nature as income referred to in clause (23FBB) of section 10, is payable to a unit holder in respect of units of an investment fund specified in clause (a) of the Explanation 1 to section 115UB, the person responsible for making the payment shall, at the time of credit of such income to the account of payee or at the time of payment thereof in cash or by issue of a cheque or draft or by any other mode, whichever is earlier, deduct income-tax thereon at the rate of ten per cent.Explanation. - For the purposes of this section, -(a)"unit" shall have the meaning assigned to it in clause (c) of the Explanation 1 to section 115UB;(b)where any income as aforesaid 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 income, such crediting shall be deemed to be the credit of such income to the account of the payee, and the provisions of this section shall apply accordingly.]
