Section 195(1)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

Union of India - Subsection

Section 195(1)(b) in The Income Tax Act, 2025

(b)determined by the Assessing Officer includes any income referred to in any of the said section 102 or 103 or 104 or 105 or 106, if such income is not covered under clause (a),the income-tax payable shall be the aggregate of—

(i)income-tax calculated on the income referred to in clauses (a) and (b), at the rate of 60%; and

(ii)income-tax with which the assessee would have been chargeable had his total income been reduced by income referred to in clause (i).

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Union of India - Subsection

Section 195(1)(b) in The Income Tax Act, 2025