Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Font Size
Saturation
Help

Section 89

Amendment of Section 196D

Section

Section Number

89

Chapter

CHAPTER III - DIRECT TAXES

Act

Finance Acts

Year

2020

Amendment of Section 196D

Amendment of Section 196D

Amendment of section 196D.

89. In section 196D of the Income-tax Act, in sub-section (1),—

(a)   for the words "in cash or by the issue of a cheque or draft or by any other mode", the words "by any mode" shall be substituted;
(b)   the proviso shall be omitted.

Footnotes