Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 224] [Entire Act] Union of India - Subsection Section 224(6) in The Income Tax Act, 2025 (6)The total income of the investment fund shall be charged to tax—(a)at the rate or rates as specified in the Finance Act of the relevant year, where such fund is a company or a firm; or(b)at maximum marginal rate, in any other case.
