Section 2(6)(b) in Finance Act, 2013

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Union of India - Subsection

Section 2(6)(b) in Finance Act, 2013

(b)in the case of every company, other than a domestic company, calculated,-

(i)at the rate of two per cent, of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds one crore rupees but does not exceed ten crore rupees;

(ii)at the rate of five per cent, of such tax, where the income or the aggregate of such incomes paid or likely to be paid and subject to the deduction exceeds ten crore rupees.

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Union of India - Subsection

Section 2(6)(b) in Finance Act, 2013