What is the rate of tax if provisions of Section 206AA are applicable?

Subject

FAQs on Higher rate of TDS under section 206AA

etds-answer

As per Section 206AA, if the recipient fails to furnish his PAN to the deductor then tax shall be deducted at the highest of the following rates:
(a) At the rate specified in the relevant provision of the Income-tax Act; or
(b) At the rate or rates in force; or
(c) At the rate of 20%