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

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

Union of India - Subsection

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

(b)being a non-resident sports association or institution, includes any amount guaranteed to be paid or payable to such association or institution in relation to any game (other than a game the winnings where from are taxable under section 115-BB) or sport played in India, the income-tax payable by the assessee shall be the aggregate of-

(i)the amount of income-tax calculated on income referred to in clause (a) or clause (b) at the rate of ten per cent.; and

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

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Union of India - Subsection

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