Income Tax Department

Ministry of Finance, Government of India

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Section 417

Recovery through State Government

Section

Section Number

417

Chapter

CHAPTER XIX - Collection and recovery of tax

Act

Income-tax Act, 2025

Year

2026

Recovery through State Government

Recovery through State Government.

417. If the recovery of tax in any area has been entrusted to a State Government under article 258(1) of the Constitution, the State Government may direct, with respect to that area or any part thereof that tax shall be recovered therein with, and as an addition to, any municipal tax or local rate, by the same person and in the same manner as the municipal tax or local rate is recovered.

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