Section 167B(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 167B(2)] [Section 167B] [Entire Act]

Union of India - Subsection

Section 167B(2)(ii) in The Income Tax Act, 1961

(ii)any member or members thereof is or are chargeable to tax at a rate or rates which is or are higher than the maximum marginal rate, tax shall be charged on that portion or portions of the total income of the association or body which is or are relatable to the share or shares of such member or members at such higher rate or rates, as the case may be, and the balance of the total income of the association or body shall be taxed at the maximum marginal rate.

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Union of India - Subsection

Section 167B(2)(ii) in The Income Tax Act, 1961