Section 115E(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115E(1)] [Section 115E] [Entire Act]

Union of India - Subsection

Section 115E(1)(b) in The Income Tax Act, 1961

(b)income by way of long-term capital gains, the tax payable by him shall be the aggregate of-

(i)the amount of income-tax calculated on the income in respect of investment income referred to in clause (a), if any, included in the total income, at the rate of twenty per cent.;

(ii)the amount of income-tax calculated on the income by way of long-term capital gains referred to in clause (b), if any, included in the total income, at the rate of ten per cent.; and

(iii)the amount of income-tax with which he would have been chargeable had his total income been reduced by the amount of income referred to in clauses (a) and (b).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 115E(1)(b) in The Income Tax Act, 1961