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[Cites 0, Cited by 0] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(1) in The Income Tax Act, 2025

(1)Every specified person shall, in addition to the income-tax chargeable in respect of his total income, be liable to pay additional income-tax on accreted income at the maximum marginal rate in any of the cases specified in column B(i) and (ii) of the Table in sub-section (4).