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[Cites 0, Cited by 0] [Section 403] [Entire Act]

Union of India - Subsection

Section 403(3) in The Income Tax Act, 2025

(3)The provisions of sub-section (1) shall not apply to an individual resident in India, who––
(a)does not have 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 tax year.