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[Cites 0, Cited by 0] [Section 205(4)] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(4)(b) in The Income Tax Act, 2025

(b)the amount, being profits in excess of the profits determined by the Assessing Officer under clause (a), shall be deemed to be the income of the person and shall be chargeable at the rates specified in section 201(1) [Table: Sl. No. 1.C(d)] or 204 (1)[Table: Sl. No. 1.A(d)], as the case may be.