(1)Notwithstanding that the regular assessment in respect of any income is to be made in a later assessment year, the tax on such income shall be payable by deduction [or collection] [ Inserted by Act 3 of 1989, Section 29 (w.r.e.f. 1.6.1988).] at source or by advance payment, [or by payment under sub-section (1-A) of section 192] [ Inserted by Act 20 of 2002, Section 70 (w.e.f. 1.6.2002).], as the case may be, in accordance with the provisions of this Chapter.(2)Nothing in this section shall prejudice the charge of tax on such income under the provisions of sub-section (1) of section 4.
