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[Cites 0, Cited by 0] [Section 334] [Entire Act]

Union of India - Subsection

Section 334(1) in The Income Tax Act, 2025

(1)The Income-tax payable by a registered non-profit organisation on its total income for any tax year shall be the aggregate of the amounts calculated––
(a)at the rate of 30% on specified income for such tax year; and
(b)at the rate applicable on taxable regular income and any residual income for such tax year under other provisions of this Act.