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[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(1)(a) in The Income Tax Act, 2025

(a)his total income or the total income of any other person for which he is assessable under this Act during any tax year exceeded the maximum amount not chargeable to income-tax; or