Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 39] [Section 143(1)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(1)(b) in The Income Tax Act, 1961

(b)the tax, interest and fee, if any, shall be computed on the basis of the total income computed under clause (a);