Section 50

Insertion of new section 195A

50. After section 195 of the Income-tax Act, the following section shall be inserted with effect from the 1st day of June, 1987, namely:—

Income payable "net of tax"

"195A. Where, under an agreement or other arrangement, the tax chargeable on any income referred to in the foregoing provisions of this Chapter is to be borne by the person by whom the income is payable, then, for the purposes of deduction of tax under those provisions such income shall be increased to such amount as would, after deduction of tax thereon at the rates in force for the financial year in which such income is payable, be equal to the net amount payable under such agreement or arrangement.".

[Finance Act, 1987]