The Income-Tax Act, 1961

245. Set off of refunds against tax remaining payable.-

Where under any of the provisions of this Act, a refund is found to be due to any person, the ⁸[Assessing Officer], ⁹[Deputy Commissioner (Appeals)] ¹⁰[, or the Commissioner (Appeals) or Commissioner or 1¹[³[Principal Chief Commissioner or Chief Commissioner] or ⁴[Principal Commissioner or Commissioner]]], as the case may be, may, in lieu of payment of the refund, set off the amount to be refunded or any part of that amount, against the sum, if any, remaining payable under this Act by the person to whom the refund is due, after giving an intimation in writing to such person of the action proposed to be taken under this section.

8. Subs. by Act 4 of 1988, s. 2, for "Income-tax Officer" (w.e.f. 1-4-1988).

9. Subs. by s. 2, ibid., "Appellate Assistant Commissioner" (w.e.f. 1-4-1988).

10. Ins. by Act 29 of 1977, s. 39 and the Fifth Schedule (w.e.f. 10-7-1978).

11. Subs. by Act 4 of 1988, s. 2, for "Commissioner" (w.e.f. 1-4-1988).

3. Subs. by Act 25 of 2014, s. 4, for "Chief Commissioner" (w.e.f. 1-6-2013).

4. Subs. by s. 4, ibid., for "Commissioner" (w.e.f. 1-6-2013).

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