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[Cites 0, Cited by 0] [Section 407] [Entire Act]

Union of India - Subsection

Section 407(3) in The Income Tax Act, 2025

(3)In sub-section (1), "specified sum" means a sum, being higher of,––
(a)the total income of the latest tax year in respect of which the assessee has been assessed by way of regular assessment; or
(b)total income returned by the assessee in any return of income furnished by him for any subsequent tax year.