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[Cites 0, Cited by 0] [Section 209(3)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(3)(a) in The Income Tax Act, 1961

(a)in a case where the total income of the latest previous year in respect of which the Hindu undivided family has been assessed by way of regular assessment forms the basis of computation of advance tax, if the total income of any member of the family for the assessment year relevant to such latest previous year exceeds the maximum amount not chargeable to income-tax in his case;