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- What are the provisions of Section 206AB? What are the provisions of Section 206AB?, (2 of 2)
What are the provisions of Section 206AB?
Subject
FAQs on Higher rate of TDS under section 206AA
etds-answer
As per section 206AB, where any person fails to furnish his return of income for a specified period and tax deducted/collected during that period exceeds the specified limit, the deductor shall deduct the tax at a higher rate under section 206AB.
