Section 115BBB(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115BBB(1)] [Section 115BBB] [Entire Act]

Union of India - Subsection

Section 115BBB(1)(b) in The Income Tax Act, 1961

(b)the amount of income-tax with which the assessee would have been chargeable had his total income been reduced by the amount of income referred to in clause (a).

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 115BBB(1)(b) in The Income Tax Act, 1961