Duty of person deducting tax
†Duty of person deducting tax.
200. Any person deducting any sum in accordance with the provisions of sections 192 to 194, section 194A 1[. section 194B ] 2[, section 194BB ], 1[, section 194C ] 3[, section 194D ] and section 195 shall pay within the prescribed time the sum so deducted to the credit of the Central Government or as the Board directs.
1. Inserted by the Finance Act, 1972, w.e.f. 1-4-1972.
2. Inserted by the Finance Act, 1978, w.e.f. 1-4-1978.
3. Inserted by the Finance Act, 1973, w.e.f. 1-4-1973.
† See rule 30.
[As amended by the Finance Act, 1980 and the Finance (No. 2) Act, 1980]