Income Tax Department

Ministry of Finance, Government of India

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Section 198

Tax deducted is income received

Section

Section Number

198

Chapter

CHAPTER XVII - COLLECTION AND RECOVERY OF TAX

Act

Income-tax Act, 1961

Year

1964

Tax deducted is income received

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.

 

 

[As amended by Finance Act, 1964]

Footnotes