Section 202(1) in The Income Tax Act, 2025

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Union of India - Subsection

Section 202(1) in The Income Tax Act, 2025

(1)Irrespective of anything contained in this Act other than Chapter XVII-B but subject to Parts A, B, E and this Part of this Chapter, the income-tax payable by a person, being—

(a)an individual; or

(b)a Hindu undivided family; or

(c)an association of persons (other than a co-operative society); or

(d)a body of individuals, whether incorporated or not; or

(e)an artificial juridical person referred to in section 2(77)(g),in respect of the total income for a tax year, shall, unless the person exercises the option in the manner provided under sub-section (4), be computed at the rate of tax given in the following Table:—Table

Sl. No.	Total income	Rate of tax
A	B	C
1.	Upto ₹400000	Nil
2.	From ₹400001 to ₹800000	5%
3.	From ₹800001 to ₹1200000	10%
4.	From ₹1200001 to ₹1600000	15%
5.	From ₹1600001 to ₹2000000	20%
6.	From ₹2000001 to ₹2400000	25%
7.	Above ₹2400000	30%

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Union of India - Subsection

Section 202(1) in The Income Tax Act, 2025