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धारा 4

Charge of income-tax

धारा

धारा संख्या

4

अध्याय शीर्षक

अध्याय II - कार्यभार के आधार

अधिनियम

आय-कर अधिनियम, 1961

वर्ष

2024 (सं.2)

Charge of income-tax

Charge of income-tax

CHAPTER II

BASIS OF CHARGE

Charge of income-tax.

4. (1) Where any Central Act enacts that income-tax shall be charged for any assessment year at any rate or rates, income-tax at that rate or those rates shall be charged for that year in accordance with, and subject to the provisions (including provisions for the levy of additional income-tax) of, this Act in respect of the total income of the previous year of every person :

Provided that where by virtue of any provision of this Act income-tax is to be charged in respect of the income of a period other than the previous year, income-tax shall be charged accord­ingly.

(2) In respect of income chargeable under sub-section (1), in­come-tax shall be deducted at the source or paid in advance, where it is so deductible or payable under any provision of this Act.

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