AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 12

208. Duty of person deducting tax.-

Any person deducting any sum in accordance with the provisions of sections 201 to 204 [18(2) to 18(3D)] shall pay within the prescribed time, the sum so deducted to the credit of the Central Government or as the Central Board of Revenue directs.

[Section 18(6)]



Income-Tax Act, 1922 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys