Section 112(1)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 112(1)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1)(c) in The Income Tax Act, 1961

(c)[ in the case of a non-resident (not being a company) or a foreign company,- [ Inserted by Act 32 of 1994, Section 31 (w.e.f. 1.4.1995).]

(i)the amount of income-tax payable on the total income as reduced by the amount of such long-term capital gains, had the total income as so reduced been its total income; and

(ii)the amount of income-tax calculated on such long-term capital gains at the rate of twenty per cent.;]

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Union of India - Subsection

Section 112(1)(c) in The Income Tax Act, 1961