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[Cites 0, Cited by 0] [Section 21A(4)] [Section 21A] [Entire Act]

Union of India - Subsection

Section 21A(4)(b) in Income Tax Rules, 1962

(b)The total income of the assessee in respect of each of the three previous years immediately preceding the relevant previous year shall be increased by an amount equal to one-third of the amount of the compensation included in the total income of the relevant previous year, and the average rate of tax for each of the said three previous years shall be calculated as if the total income so increased were the total income of that previous year; and the average of the average rates of tax so calculated for the three previous years shall, for the purposes of clause (a), be the rate of tax determined under this clause.