Tax deducted is income received
Tax deducted is income received
198. All sums deducted in accordance with the provisions of sections 192 to 195 shall, for the purpose of computing the income of an assessee, be deemed to be income received.
Tax deducted is income received
Section Number
198
Chapter
CHAPTER XVII - COLLECTION AND RECOVERY OF TAX
Act
Income-tax Act, 1961
Year
1961
Tax deducted is income received
198. All sums deducted in accordance with the provisions of sections 192 to 195 shall, for the purpose of computing the income of an assessee, be deemed to be income received.
