248. Appeal by a person denying liability to deduct tax in certain cases. [ Substituted by Act 22 of 2007, Section 72 for Section 248 (w.e.f. 1.6.2007).]
- Where under an agreement or other arrangement, the tax deductible on any income, other than interest, under section 195 is to be borne by the person by whom the income is payable, and such person having paid such tax to the credit of the Central Government, claims that no tax was required to be deducted on such income, he may appeal to the Commissioner (Appeals) for a declaration that no tax was deductible on such income.][Provided that no appeal shall be filed where tax is paid to the credit of the Central Government on or after the 1st day of April, 2022.]
