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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in Finance (No. 2) Act, 2014

(1)Subject to the provisions of sub-sections (2) and (3), for the assessment year commencing on the 1st day of April, 2014, income-tax shall be charged at the rates specified in Part I of the First Schedule and such tax shall be increased by a surcharge, for purposes of the Union, calculated in each case in the manner provided therein.