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[Cites 0, Cited by 0] [Section 206C] [Entire Act]

Union of India - Subsection

Section 206C(8) in The Income Tax Act, 1961

(8)Where the tax has not been paid as aforesaid, after it is collected, the amount of the tax together with the amount of simple interest thereon referred to in sub-section (7) shall be a charge upon all the assets of the person responsible for collecting tax.