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[Cites 0, Cited by 0] [Section 2(90)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(90)(b) in The Income Tax Act, 2025

(b)computing the advance tax payable under Chapter XIX-C in a case falling under section 207 or 194(1) (Table: Sl. No. 1) or 194(1) (Table: Sl. No. 6) or 214 or 307 or 308 or 311 the rate or rates specified in the said respective section, or the rate or rates of income-tax specified in this behalf in the Finance Act of the relevant tax year, whichever is applicable;