Winnings from lottery or crossword puzzle
1[Winnings from lottery or crossword puzzle.
194B. "The person responsible for paying to any person any income by way of winnings from any lottery or crossword puzzle in an amount exceeding one thousand rupees shall, at the time of payment thereof, deduct income-tax thereon at the rates in force :
Provided that no deduction shall be made under this section from any payment made before the 1st day of June, 1972.]
1. Inserted by the Finance Act, 1972, w.e.f. 1-4-1972.
Cross reference - aSee rule 37(2B) and Form No. 26B.
[As amended by the Finance Act, 1981]