Section 2(3)(v) in THE FINANCE ACT, 2021

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Union of India - Subsection

Section 2(3)(v) in THE FINANCE ACT, 2021

(v)having a total income [including the income by way of dividend or income of the nature referred to in clause (b) of sub-section (1) of section 115AD of the Income-tax Act] exceeding two crore rupees, but is not covered in sub-clauses (iii) and (iv), at the rate of fifteen per cent. of such income-tax:

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Union of India - Subsection

Section 2(3)(v) in THE FINANCE ACT, 2021