Section 112(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 9] [Section 112(1)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1)(a) in The Income Tax Act, 1961

(a)in the case of an individual or a Hindu undivided family ][being a resident] [ Inserted by Act 32 of 1994, Section 31 (w.e.f. 1.4.1995).],-

(i)[ the amount of income-tax payable on the total income as reduced by the amount of such long-term capital gains, had the total income as so reduced been his total income; and [Inserted by Act 18 of 1992, Section 53 (w.e.f. 1.4.1993).]

(ii)the amount of income-tax calculated on such long-term capital gains at the rate of twenty per cent.:

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Union of India - Subsection

Section 112(1)(a) in The Income Tax Act, 1961