- In section 154 of the Income-tax Act, with effect from the 1st day of June, 2015, -(i)in sub-section (1), after clause (c), the following clause shall be inserted, namely: -"(d) amend any intimation under sub-section (1) of section 206CB.";(ii)in sub-section (2), in clause (b), after the words "or by the deductor", the words "or by the collector" shall be inserted;(iii)in sub-section (3), after the words "or the deductor" wherever they occur, the words "or the collector" shall be inserted;(iv)in sub-section (5), after the words "or the deductor" at both the places where they occur, the words "or the collector" shall be inserted;(v)in sub-section (6), after the words "or the deductor" at both the places where they occur, the words "or the collector" shall be inserted;(vi)in sub-section (8), after the words "or by the deductor", the words "or by the collector" shall be inserted.
