Section 30(1)(b) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(b) in Income Tax Rules, 1962

(b)on or before seven days from the end of the month in which the deduction is made or income-tax is due under sub-section (1A) of section 192, where tax is paid accompanied by an income-tax challan.

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Union of India - Subsection

Section 30(1)(b) in Income Tax Rules, 1962