Section 206(1)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 206(1)(b) in The Income Tax Act, 2025

(b)For the purposes of clause (a), the expressions "minimum alternate tax" means the amount of tax computed on the book profit—

(i)in case of a company being a unit located in an International Financial Services Centre and deriving its income solely in convertible foreign exchange, at the rate of 9%;

(ii)in case of any other company, at a rate of 15%.

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Union of India - Subsection

Section 206(1)(b) in The Income Tax Act, 2025