What will be the rate of TDS under section 194-I if the payee does not furnish PAN?

Subject

FAQs on TDS on Rent

etds-answer

As per section 206AA, if the payee does not furnish PAN, tax shall be deducted at a rate higher of the following:

   • The rate prescribed in the relevant provisions of the Act, or

   • Rate or rates in force, or

   • 20%