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[Section 194J(3)] [Section 194J] [Complete Act]
Central Government Act
Section 194J(3)(c) in The Income- Tax Act, 1995
(c) where any sum referred to in sub- section (1) is credited to any account, whether called" Suspense account" or by any other name, in the books of account of the person liable to pay such sum, such crediting shall be deemed to be credit of such sum to the account of the payee and the provisions of this section shall apply accordingly.