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[Cites 0, Cited by 0] [Section 194IB] [Entire Act]

Union of India - Subsection

Section 194IB(1) in The Income Tax Act, 1961

(1)Any person, being an individual or a Hindu undivided family (other than those referred to in the second proviso to section 194-I), responsible for paying to a resident any income by way of rent exceeding fifty thousand rupees for a month or part of a month during the previous year, shall deduct an amount equal to five per cent of such income as income-tax thereon.