Income Tax Department

Ministry of Finance, Government of India

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Section 224

Validity of certificate and cancellation or amendment thereof

Section

Section Number

224

Chapter

CHAPTER XVII - COLLECTION AND RECOVERY OF TAX

Act

Income-tax Act, 1961

Year

2021

Validity of certificate and cancellation or amendment thereof

Validity of certificate and cancellation or amendment thereof

Validity of certificate and cancellation or amendment thereof.

224. It shall not be open to the assessee to dispute the correctness of any certificate drawn up by the Tax Recovery Officer on any ground whatsoever, but it shall be lawful for the Tax Recovery Officer to cancel the certificate if, for any reason, he thinks it necessary so to do, or to correct any clerical or arithmetical mistake therein.

Footnotes