No deduction to be made in certain cases
97 [No deduction to be made in certain cases.
98 197A. 99(1) Notwithstanding anything contained in section 193 or section 194 1[***] 2 [or section 194EE], no deduction of tax shall be made under any of the said sections in the case of an individual, who is resident in India, if such individual furnishes to the person responsible for paying any income of the nature referred to in section 193 or section 194 3[ 1 [***] or, as the case may be, section 194EE], a declaration in writing in duplicate in the prescribed form and verified in the prescribed manner to the effect that 4 [the tax on his estimated total income of the previous year in which such income is to be included in computing his total income will be nil.]
5 [(1A) Notwithstanding anything contained in section 194A, no deduction of tax shall be made under that section in the case of a person (not being a company or a firm), if such person furnishes to the person responsible for paying any income of the nature referred to in that section, a declaration in writing in duplicate in the prescribed form and verified in the prescribed manner to the effect that the tax on his estimated total income of the previous year in which such income is to be included in computing his total income will be nil.]
(2) The person responsible for paying any income of the nature referred to in sub-section (1) 6 [or sub-section (1A)] shall deliver or cause to be delivered to the 7-8[Chief Commissioner or Commissioner] one copy of the declaration referred to in sub-section (1) 6 [or sub-section (1A)] on or before the seventh day of the month next following the month in which the declaration is furnished to him.]