Adjustment
44C. Adjustment.—Nothing in this Chapter shall be deemed to prevent a principal from claiming, [in the year] following that in which any payment has been made on his behalf under this Chapter, that an assessment be made of his total income in the previous year, and that the tax payable on the basis thereof be determined in accordance with the other provisions of this Act, and, if he so claims, any such payment as aforesaid shall be treated as a payment in advance of the tax and the difference between the sum so paid and the amount of tax found payable by him shall be paid by him or refunded to him, as the case may be.]
Substituted for "in any year" by s. 50, Indian I.T. (Amendment) Act, 1939.
[As amended up to date]