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

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Union of India - Subsection

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

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

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Union of India - Subsection

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