Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6DD] [Entire Act] Union of India - Subsection Section 6DD(k) in Income Tax Rules, 1962 (k)where the payment is made by any person to his agent who is required to make payment in cash for goods or services on behalf of such person;
