(1)Notwithstanding anything contained in this Act but [subject to the other provisions of this Chapter, other than those mentioned under section 115BAA and section 115BAB] [Substituted 'subject to the other provisions of this Chapter' by Act No. 46 of 2019, dated 11.12.2019.], the income-tax payable in respect of the total income of a person, being a domestic company, for any previous year relevant to the assessment year beginning on or after the 1st day of April, 2017, shall, at the option of such person, be computed at the rate of twenty-five per cent, if the conditions contained in sub-section (2) are satisfied.
