Income Tax Department

Ministry of Finance, Government of India

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Section 324

Charge of tax in case of a firm

Section

Section Number

324

Chapter

CHAPTER XVII - Special provisions relating to certain persons

Act

Income-tax Act, 2025

Year

2026

Charge of tax in case of a firm

14.—Assessment of firms

Charge of tax in case of a firm.

324. In the case of a firm which is assessable as a firm, tax shall be charged on its total income at the rate as specified in any Central Act for relevant tax year.

Footnotes