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[Cites 0, Cited by 16] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(2) in The Income Tax Act, 1961

(2)Where the tax has not been paid as aforesaid after it is deducted, the amount of the tax together with the amount of simple interest thereon referred to in sub-section (1A) shall be a charge upon all the assets of the person, or the company, as the case may be, referred to in sub-section (1).