Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Font Size
Saturation
Help

Section 61

Amendment of section 200A

Section

Section Number

61

Chapter

CHAPTER III - DIRECT TAXES

Act

Finance Acts

Year

2014

Amendment of section 200A

Amendment of section 200A

Amendment of section 200A.

61. In section 200A of the Income-tax Act, in sub-section (1), after the words "where a statement of tax deduction at source", the words "or a correction statement" shall be inserted with effect from the 1st day of October, 2014.

Footnotes