Section 35(e)(iii) in The Income Tax Act, 2025

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Union of India - Subsection

Section 35(e)(iii) in The Income Tax Act, 2025

(iii)on the aggregate remuneration to all working partners as authorised by the partnership deed, exceeding the amount computed as under:––

(A)on the first ₹600000 of the book profit or in case of a loss, ₹300000 or at the rate of 90% of the book profit, whichever is higher;

(B)on the balance of the book profit, at the rate of 60%; or