(3)Where no income-tax is payable by an assessee under sub-section (1),––(a)if the association of persons or body of individuals is chargeable to tax on its total income at the maximum marginal rate or any higher rate under any of the provisions of this Act, the share of a member computed as aforesaid shall not be included in his total income;(b)in any other case, the share of a member computed as aforesaid shall form part of his total income.
