192A. [ Payment of accumulated balance due to an employee. [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]
- Notwithstanding anything contained in this Act, the trustees of the Employees' Provident Fund Scheme, 1952, (19 of 1952) framed under section 5 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, (19 of 1952) or any person authorised under the scheme to make payment of accumulated balance due to employees, shall, in a case where the accumulated balance due to an employee participating in a recognised provident fund is includible in his total income owing to the provisions of rule 8 of Part A of the Fourth Schedule not being applicable, at the time of payment of the accumulated balance due to the employee, deduct income-tax thereon at the rate of ten per cent.:Provided that no deduction under this section shall be made where the amount of such payment or, as the case may be, the aggregate amount of such payment to the payee is less than thirty thousand rupees:Provided further that any person entitled to receive any amount on which tax is deductible under this section shall furnish his permanent account number to the person responsible for deducting such tax, failing which tax shall be deducted at the maximum marginal rate.] [ Substituted by Act 18 of 2008, Section 41, for Explanation (w.r.e.f. 1.6.2003).]
