Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115UB] [Entire Act] Union of India - Subsection Section 115UB(4) in Finance Act, 2015 (4)The total income of the investment fund shall be charged to tax -(i)at the rate or rates as specified in the Finance Act of the relevant year, where such fund is a company or a firm; or(ii)at maximum marginal rate in any other case.
