Section 206(1)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

Union of India - Subsection

Section 206(1)(a) in The Income Tax Act, 2025

(a)Irrespective of anything contained in any other provision of this Act, where in the case of an assessee being a company, the income-tax payable on the total income as computed under this Act for a tax year is less than the minimum alternate tax payable for such tax year, then—

(i)the book profit shall be deemed to be the total income of that assessee for such tax year; and

(ii)the assessee shall be liable to pay income-tax equal to the minimum alternate tax.

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Union of India - Subsection

Section 206(1)(a) in The Income Tax Act, 2025