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[Cites 0, Cited by 0] [Section 311(3)] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(3)(a) in The Income Tax Act, 2025

(a)where the total income of any member of such association or body for the tax year (excluding his share from such association or body) exceeds the maximum amount which is not chargeable to, tax shall be charged on the total income of the association or body at the maximum marginal rate;