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[Cites 0, Cited by 0] [Section 315(4)] [Section 315] [Entire Act]

Union of India - Subsection

Section 315(4)(b) in The Income Tax Act, 2025

(b)each member or group of members shall, in addition to any tax for which he or it may be separately liable and irrespective of anything contained against Schedule III (Table: Sl. No. 1), be jointly and severally liable for the tax on the income so assessed.