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[Cites 0, Cited by 0] [Section 309(2)] [Section 309] [Entire Act]

Union of India - Subsection

Section 309(2)(b) in The Income Tax Act, 2025

(b)the interest, salary, bonus, commission or remuneration referred to in clause (a), shall be,—
(i)added to the apportioned amount referred to in clause (a), if such apportioned amount is a profit; or
(ii)adjusted against the apportioned amount referred to in clause (a), if such apportioned amount is a loss,and the resultant amount shall be treated as the share of the member in the income of such association or body.