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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(3)(ii) in The Income Tax Act, 1961

(ii)the expression "Indian rate of tax" means the rate determined by dividing the amount of Indian income-tax after deduction of any relief due under the provisions of this Act but before deduction of any relief due under this Chapter, by the total income;