Section 115BBDA(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BBDA(1)(a) in The Income Tax Act, 1961

(a)the amount of income-tax calculated on the income by way of such dividends in aggregate exceeding ten lakh rupees, at the rate of ten per cent; and

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Union of India - Subsection

Section 115BBDA(1)(a) in The Income Tax Act, 1961