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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Income Tax Act, 2025

(2)In the case of a business or profession newly set up, or a source of income newly coming into existence in any financial year, the tax year shall be the period beginning with—
(a)the date of setting up of such business or profession; or
(b)the date on which such source of income newly comes into existence,and ending with the said financial year.