Section 198 — Tax deductedis income received.

Tax deductedis income received.—All sums deducted in accordance with 9[the foregoing provisions of this Chapter] shall, for the purpose of computing the income of an assessee, be deemed to be income received: 10[Provided that the sum being the tax paid, under sub-section (1A) of section 192 for the purpose of computing the income of an assessee, shall not be deemed to be income received.] 11[199. Credit for tax deducted.—(1) Any deduction made in accordance with the foregoing provisions of this Chapter and paid to the Central Government shall be treated as a payment of tax on behalf of the person from whose income the deduction was made, or of the owner of the security, or of the depositor or of the owner of property or of the unit-holder, or of the shareholder, as the case may be. (2) Any sum referred to in sub-section (1A) of section 192 and paid to the Central Government shall be treated as the tax paid on behalf of the person in respect of whose income such payment of tax has been made.

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