Section 111A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 111A(1)] [Section 111A] [Entire Act]

Union of India - Subsection

Section 111A(1)(b) in The Income Tax Act, 1961

(b)such transaction is chargeable to securities transaction tax under that Chapter, the tax payable by the assessee on the total income shall be the aggregate of-

(i)the amount of income-tax calculated on such short-term capital gains at the rate of ][fifteen per cent.] [ Substituted by Act 18 of 2008, Section 21, for " ten per cent." (w.e.f. 1.4.2009).][; and [Inserted by Act 23 of 2004, Section 26 (w.e.f. 1.4.2005).]

(ii)the amount of income-tax payable on the balance amount of the total income as if such balance amount were the total income of the assessee:

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Union of India - Subsection

Section 111A(1)(b) in The Income Tax Act, 1961