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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(2) in The Income Tax Act, 2025

(2)In a case referred to in sub-section (1) where the total income of any member of such association or body is chargeable to tax at a rate which is higher than the maximum marginal rate, tax shall be charged on the total income of the such association or body at such higher rate.