Section 197A

⁵ [No deduction to be made in certain cases.

⁶ 197A. ⁷(1) Notwithstanding anything contained in ⁸[***] section 194 ⁹[***] ¹⁰ [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 ⁸ [***] section 194 ¹¹[ ¹² [***] 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 ¹³[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 .]

¹⁴ [(1A) Notwithstanding anything contained in ¹⁵[section 193 or] section 194A or section 194K, no deduction of tax shall be made under ¹⁶[any] of the said sections 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 ¹⁵ [section 193 or] section 194A or section 194K, as the case may be, 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.]

^16a [(1B) The provisions of this section shall not apply where the amount of any income of the nature referred to in sub-section (1) or sub-section (1A), as the case may be, or the aggregate of the amounts of such incomes credited or paid or likely to be credited or paid during the previous year in which such income is to be included exceeds the maximum amount which is not chargeable to income-tax.]

(2) The person responsible for paying any income of the nature referred to in sub-section (1) ¹⁷[or sub-section (1A)] shall deliver or cause to be delivered to the ¹⁸[Chief Commissioner or Commissioner] one copy of the declaration referred to in sub-section (1) ¹⁷[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.]