Section 139(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 31] [Section 139(1)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(1)(b) in The Income Tax Act, 1961

(b)being a person other than a company or a firm, if his total income or the total income of any other person in respect of which he is assessable under this Act during the previous year exceeded the maximum amount which is not chargeable to income-tax,

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Union of India - Subsection

Section 139(1)(b) in The Income Tax Act, 1961