Charge of tax
Charge of tax.
107. Income referred to in sections 102, 103, 104, 105 and 106 shall be charged to tax as per the provisions of section 195.
Charge of tax
Section Number
107
Chapter
Chapter VI - Aggregation of income
Act
Income-tax Act, 2025
Year
2026
Charge of tax.
107. Income referred to in sections 102, 103, 104, 105 and 106 shall be charged to tax as per the provisions of section 195.