Section 295(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 9] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(b) in The Income Tax Act, 1961

(b)the manner in which and the procedure by which the income shall be arrived at in the case of-

(i)income derived in part from agriculture and in part from business;

(ii)persons residing outside India;

(iii)[ an individual who is liable to be assessed under the provisions of sub-section (2) of section 64;] [ Inserted by Act 42 of 1970, Section 55 (w.e.f. 1.4.1971).]

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Union of India - Subsection

Section 295(2)(b) in The Income Tax Act, 1961