(2)[ Notwithstanding anything contained in any other provisions of this Act, any amount of income distributed by the specified company or a Mutual Fund to its unit holders shall be chargeable to tax and such specified company or Mutual Fund shall be liable to pay additional income-tax on such distributed income ] [Substituted by Act 32 of 2003, Section 56, for sub-Section (2) (w.e.f. 1.4.2003).][at the rate of - ] [Substituted by Act 23 of 2004, Section 29, for " at the rate of twelve and one-half per cent." (w.e.f. 9.7.2004).](i)[ twenty-five per cent. on income distributed to any person being an individual or a Hindu undivided family by a money market mutual fund or a liquid fund; [Substituted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.](ii)thirty per cent. on income distributed to any other person by a money market mutual fund or a liquid fund;(iii)ten per cent. on income distributed to any person by an equity oriented fund;(iv)twenty-five per cent. on income distributed to any person being an individual or a Hindu undivided family by a fund other than a money market mutual fund or a liquid fund or an equity oriented fund; and(v)thirty per cent. on income distributed to any other person by a fund other than a money market mutual fund or a liquid fund or an equity oriented fund:][Provided that where any income is distributed by a mutual fund under an infrastructure debt fund scheme to a non-resident (not being a company) or a foreign company, the mutual fund shall be liable to pay additional income-tax at the rate of five per cent on income so distributed:] [Inserted by Act 17 of 2013, section 32 (w.e.f. 1-6-2013).][Provided that nothing contained in this sub-section shall apply in respect of any income distributed,-(a)by the Administrator of the specified undertaking, to the unit holders; or ][***] [Omitted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.][Explanation. - For the purposes of this sub-section, "Administrator" and "specified company" shall have the meanings respectively assigned to them in the Explanation to clause (35) of section 10.] [Substituted by Act 32 of 2003, Section 56, for sub-Section (2) (w.e.f. 1.4.2003).]
