1 [8G. Application of certain provisions of Income-tax Act. -- The provisions of the Second and Third Schedules to the Income-tax Act, 1961 (43 of 1961) and the Income-tax (Certificate Proceedings) Rules, 1962, as in force from time to time, shall apply with necessary modifications as if the said provisions and the rules referred to the arrears of the amount mentioned in section 8 of this Act instead of to the income-tax: Provided that any reference in the said provisions and the rules to the assessee shall be construed as a reference to an employer as defined in this Act.]Open in Lexace · Ask the AI about this section
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