Section 196(1)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 196(1)(b) in The Income Tax Act, 2025

(b)the transaction of sale of such equity share or unit is chargeable to securities transaction tax under Chapter VII of the Finance (No. 2) Act, 2004, then,the tax payable by the assessee on the total income, subject to the provisions of sub-section (2), shall be the aggregate of—

(i)income-tax calculated on such short-term capital gains at the rate of 20%;

(ii)income-tax payable on the balance amount of the total income as if such balance amount were the total income of the assessee.

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Union of India - Subsection

Section 196(1)(b) in The Income Tax Act, 2025