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[Cites 0, Cited by 0] [Section 390] [Entire Act]

Union of India - Subsection

Section 390(5) in The Income Tax Act, 2025

(5)The tax deducted at source or collected at source or sum referred to in section 392(2)(a) under this Chapter and paid to the Central Government shall be treated as payment of tax on behalf of the person––
(a)from whose income such tax has been deducted; or
(b)from whom such tax has been collected; or
(c)in respect of whose income such tax has been paid.