Section 195 — Other sums.

Other sums.—3[(1) Any person responsible for paying to a non-resident, not being a company, or to a foreign company, 4[any interest (not being interest referred to in section 194LB or section 194LC)]5[or section 194LD] 6*** or any other sum chargeable under the provisions of this Act (not being income chargeable under the head “Salaries” 7***) shall, at the time of credit of such income to the account of the payee or at the time of payment thereof in cash or by the issue of a cheque or draft or by any other mode, whichever is earlier, deduct income-tax thereon at the rates in force: 8[Provided that in the case of interest payable by the Government or a public sector bank within the meaning of clause (23D) of section 10 or a public financial institution within the meaning of that clause, deduction of tax shall be made only at the time of payment thereof in cash or by the issue of a cheque or draft or by any other mode:]

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