Income Tax Department

Ministry of Finance, Government of India

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Section 166

Direct assessment or recovery not barred

Section

Section Number

166

Chapter

CHAPTER XV - LIABILITY IN SPECIAL CASES

Act

Income-tax Act, 1961

Year

2023

Direct assessment or recovery not barred

Direct assessment or recovery not barred

D.—Representative assessees - Miscellaneous provisions

Direct assessment or recovery not barred.

166. Nothing in the foregoing sections in this Chapter shall prevent either the direct assessment of the person on whose behalf or for whose benefit income therein referred to is receivable, or the recovery from such person of the tax payable in respect of such income.

Footnotes