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[Cites 0, Cited by 0] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(1) in The Income Tax Act, 2025

(1)Income chargeable under the head "Profits and gains of business or profession" or "Income from other sources" shall, subject to the provisions of sub-section (2), be computed as per either cash or mercantile system of accounting regularly employed by the assessee.