Section 58(3)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 58(3)(b) in The Income Tax Act, 2025

(b)whose total income exceeds the maximum amount which is not chargeable to tax,shall be required to––

(i)keep and maintain such books of account and other documents as required under section 62; and

(ii)get the accounts audited and furnish a report of such audit as required under section 63.