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[Cites 0, Cited by 0] [Section 7A(3)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(3)(c) in The Companies (Profits) Surtax Act, 1964

(c)surtax shall be calculated on the chargeable amount referred to in clause (a) or, as the case may be, in clause (b), at the rates specified in the Third Schedule.