Duty of person deducting tax
Duty of person deducting tax.
200. 84[(1)] 85 Any person deducting any sum in accordance with 86[the foregoing provisions of this Chapter] shall pay within the prescribed time, the sum so deducted to the credit of the Central Government or as the Board directs.
87 [(2) Any person being an employer, referred to in sub-section (1A) of section 192 shall pay, within the prescribed time, the tax to the credit of the Central Government or as the Board directs.]
88 [(3) Any person deducting any sum on or after the 1st day of April, 2005 in accordance with the foregoing provisions of this Chapter or, as the case may be, any person being an employer referred to in sub-section (1A) of section 192 shall, after paying the tax deducted to the credit of the Central Government within the prescribed time, 89[prepare such statements for such period as may be prescribed] and deliver or cause to be delivered to the prescribed income-tax authority 90 or the person authorised by such authority such statement in such form 91 and verified in such manner and setting forth such particulars and within such time as may be prescribed.]