Section - 194B

Winnings from lottery or crossword puzzle

⁸⁴[Winnings from lottery or crossword puzzle.

194B. ⁸⁵The person responsible for paying to any person any income by way of winnings from any lottery or crossword puzzle in an amount exceeding ⁸⁶[five 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.]

84. Inserted by the Finance Act, 1972, w.e.f. 1-4-1972.

85. See rule 37(2B) and Form No. 26B.

86. Substituted for "one thousand rupees" by the Finance Act, 1986,w.e.f. 1-6-1986.

[As amended by the Finance Act, 1989 and the Direct Tax Laws (Amendment) Act, 1989]

Section 194B

Winnings from lottery or crossword puzzle

Footnotes