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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(2)(b) in The Income Tax Act, 2025

(b)the total income exceeds twelve lakh rupees and the income-tax payable on such total income exceeds the amount by which the total income is in excess of twelve lakh rupees, an amount equal to the amount by which the income-tax payable on such total income is in excess of the amount by which the total income exceeds twelve lakh rupees.