Section 115AD(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115AD(1)(ii) in The Income Tax Act, 1961

(ii)the amount of income-tax calculated on the income by way of short-term capital gains referred to in clause (b), if any, included in the total income, at the rate of thirty per cent :

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Union of India - Subsection

Section 115AD(1)(ii) in The Income Tax Act, 1961