Income Tax Department

Ministry of Finance, Government of India

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Section 219

Credit for advance tax

Section

Section Number

219

Chapter

CHAPTER XVII - COLLECTION AND RECOVERY OF TAX

Act

Income-tax Act, 1961

Year

2013

Credit for advance tax

Credit for advance tax

Credit for advance tax.

219. Any sum, other than a penalty or interest, paid by or recovered from an assessee as advance tax in pursuance of this Chapter shall be treated as a payment of tax in respect of the income of the period which would be the previous year for an assessment for the assessment year next following the financial year in which it was payable, and credit therefor shall be given to the assessee in the regular assessment.

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