The Income-Tax Act, 1961

²[207. Liability for payment of advance tax.-

³[(1)] Tax shall be payable in advance during any financial year, in accordance with the provisions of sections 208 to 219 (both inclusive), in respect of the total income of the assessee which would be chargeable to tax for the assessment year immediately following that financial year, such income being hereafter in this Chapter referred to as "current income".

⁴[(2) The provisions of sub-section (1) shall not apply to an individual resident in India, who-

(a) does nothave any income chargeable under the head "Profits and gains of business or profession"; and

(b) is of the age of sixty years or more at any time during the previous year.]

2. Subs. by Act 4 of 1988, s. 76, for sections 207 and 208 (w.e.f. 1-4-1988). Earlier amended by Act 16 of 1972, s. 33 (w.e.f.1-4-1972).

3. Section207 renumbered as sub-section (1) thereof by Act 23 of 2012, s. 82 (w.e.f. 1-4-2012).

4. Ins. by s. 82, ibid. (w.e.f. 1-4-2012).

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