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[Cites 0, Cited by 0] [Section 167B(2)] [Section 167B] [Entire Act]

Union of India - Subsection

Section 167B(2)(i) in The Income Tax Act, 1961

(i)the total income of any member thereof for the previous year (excluding his share from such association or body) exceeds the maximum amount which is not chargeable to tax in the case of that member under the Finance Act of the relevant year, tax shall be charged on the total income of the association or body at the maximum marginal rate;