(2)The imputed per annum interest income on [excess money or part thereof] [Substituted 'excess money' by Notification No. G.S.R. 701(E), dated 30.9.2019 (w.e.f. 26.3.1962).] which is not repatriated within the time limit as per sub-section (1) of section 92CE of the Act shall be computed,-(i)at the one year marginal cost of fund lending rate of State Bank of India as on 1st of April of the relevant previous year plus three hundred twenty five basis points in the cases where the international transaction is denominated in Indian rupee; or(ii)at six month London Interbank Offered Rate as on 30th September of the relevant previous year plus three hundred basis points in the cases where the international transaction is denominated in foreign currency.
