Section 311(3)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 311(3)] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(3)(b) in The Income Tax Act, 2025

(b)where the total income of such association or body for the tax year chargeable to tax at a rate which is higher than the maximum marginal rate,—

(i)tax shall be charged on that portion of the total income of association or body which is relatable to the share of such member at such higher rate; and

(ii)the balance of the total income of such association or body shall be taxed at the maximum marginal rate.

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Union of India - Subsection

Section 311(3)(b) in The Income Tax Act, 2025