Section 533(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 533(2)] [Section 533] [Entire Act]

(b)the manner in which and the procedure by which the income shall be arrived at in the case of—

(i)income derived in part from agriculture and in part from business;

(ii)persons residing outside India;

(iii)operations carried out in India by a non-resident;

(iv)transactions or activities of a non-resident;

(v)an individual who is liable to be assessed under section 99(3) and (4);

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