Deduction at source and advance payment
Chapter XVII
Collection and recovery of tax
A.—General
Deduction at source and advance payment.
190. (1) Notwithstanding that the regular assessment in respect of any income is to be made in a later assessment year, the tax on such income shall be payable by deduction 14 [or collection] at source or by advance payment, as the case may be, in accordance with the provisions of this Chapter.
(2) Nothing in this section shall prejudice the charge of tax on such income under the provisions of sub-section (1) of section 4.