Section 2(3)(b) in Finance Act, 2015

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Union of India - Subsection

Section 2(3)(b) in Finance Act, 2015

(b)in the case of every domestic company, -

(i)at the rate of five per cent. of such income-tax, where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii)at the rate of ten per cent. of such income-tax, where the total income exceeds ten crore rupees;