Section 207(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 207(2)] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(2)(b) in The Income Tax Act, 2025

(b)where the agreement relates to a matter included in the industrial policy, for the time being in force, of the Government of India, it is as per that policy, then, subject to the provisions of sub-section (3), the income-tax payable shall be the aggregate of income-tax computed at the rate specified in the column C applied on the corresponding income specified in column B of the Table below:––Table

Sl. No.	Income	Rates of income-tax payable
A	B	C
1.	Royalty other than income referred to in section 59(1).	20%
2.	Fees for technical services other than income referred to in section 59(1).	20%
3.	Total income as reduced by income referred to against serial numbers 1 and 2.	Rates in force.

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Union of India - Subsection

Section 207(2)(b) in The Income Tax Act, 2025