Section 206(2)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 206(2)] [Section 206] [Entire Act]

Union of India - Subsection

Section 206(2)(a) in The Income Tax Act, 2025

(a)Irrespective of anything contained in this Act, where the regular income-tax payable for a tax year by a person, other than a company, is less than the alternate minimum tax payable for such tax year, then,—

(i)the adjusted total income shall be deemed to be the total income of that person for such tax year and .

(ii)he shall be liable to pay income-tax equal to the alternate minimum tax.

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Union of India - Subsection

Section 206(2)(a) in The Income Tax Act, 2025