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[Cites 0, Cited by 0] [Section 37BA] [Entire Act]

Union of India - Subsection

Section 37BA(3) in Income Tax Rules, 1962

(3)
(i)Credit for tax deducted at source and paid to the Central Government, shall be given for the assessment year for which such income is assessable.
(ii)Where tax has been deducted at source and paid to the Central Government and the income is assessable over a number of years, credit for tax deducted at source shall be allowed across those years in the same proportion in which the income is assessable to tax.