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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(2)(c) in Income Tax Rules, 1962

(c)in respect of income chargeable under the heads "Income from house property", "Profits and gains of business or profession" not being income referred to in clause (d) and "Income from other sources" (not being income by way of dividends and "Interest on securities"), the last day of the previous year of the assessee;