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[Cites 0, Cited by 0] [Section 392(4)] [Section 392] [Entire Act]

Union of India - Subsection

Section 392(4)(a) in The Income Tax Act, 2025

(a)The person responsible for making payment under sub-section (1), shall take into account the following particulars furnished by the assessee, at his option, in such form and verified in such manner as may be prescribed, for the purpose of making deduction under the said sub-section and such particulars shall have an effect of increasing or decreasing the tax to be deducted:—
(i)any income under the head "Salaries" due or received by the assessee, from any other employer or employers during the tax year;
(ii)any relief allowable under section 157, where the assessee being a Government servant, or an employee in a company, co-operative society, local authority, university, institution, association or body is entitled for such relief;
(iii)any loss under the head "Income from house property" for the same tax year;
(iv)any income chargeable under any other head of income, not being a loss under any such head other than the loss specified in sub-clause (iii) for the same tax year;
(v)any tax deducted or collected at source under this Chapter for the same tax year;