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[Cites 0, Cited by 0] [Section 308] [Entire Act]

Union of India - Subsection

Section 308(1) in The Income Tax Act, 2025

(1)Where a trustee receives or is entitled to receive any income on behalf or for the benefit of any person under an oral trust, then, irrespective of anything contained in any other provision of this Act, tax shall be charged on such income at the maximum marginal rate.