Income Tax Department

Ministry of Finance, Government of India

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Section 202

Deduction only one mode of recovery

Section

Section Number

202

Chapter

CHAPTER XVII - COLLECTION AND RECOVERY OF TAX

Act

Income-tax Act, 1961

Year

1991

Deduction only one mode of recovery

Deduction only one mode of recovery
Deduction only one mode of recovery.
202.     The power to 60[recover] tax by deduction under 61[sections 192 to 194, section 194A 62 [, section 194B] 63[, section 194BB] 62, section 194C] 64[, section 194D 65[, section 194E] 66[ section 194EE, section 194F, section 195G, section 194H, section 195, section 196A and section 196B ]] shall be without prejudice to any other mode of recovery.
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