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[Cites 0, Cited by 0] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(3) in The Income Tax Act, 2025

(3)Subject to the provisions of sub-section (4), where the income in respect of the person mentioned in section 303(1)(d) consists of, or includes, profits and gains of business, tax shall be charged at the maximum marginal rate such income or part thereof.