Tax deducted is income received
Tax deducted is income received.
396. The following sums shall be deemed as income received for the purposes of computing the income of an assessee—
| (a) | sums deducted under this Chapter; and | |
| (b) | income-tax paid outside India by way of deduction in respect of which an assessee is allowed a credit against the tax payable under this Act, | |
| except tax paid under section 392(2)(a) and tax deducted as per section 393(3) (Table: Sl. No. 5). |