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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(1) in The Income Tax Act, 2025

(1)Where the individual shares of the members of an association of persons or body of individuals in the whole or any part of the income of such association or body are indeterminate or unknown, tax shall be charged on the total income of such association or body at the maximum marginal rate, subject to the provision of sub-section (2).