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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(d) in The Income Tax Act, 2025

(d)in case of an individual or Hindu undivided family, clauses (a) and (b) shall be modified to the extent of income from such business or profession exceeding ₹ 250000 and its total sales, turnover or gross receipts from such business or profession exceeding twenty-five lakh rupees.