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[Cites 0, Cited by 2] [Section 115JC] [Entire Act]

Union of India - Subsection

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

(1)Notwithstanding anything contained in this Act, where the regular income-tax payable for a previous year by a person, other than a company, is less than the alternate minimum tax payable for such previous year, the adjusted total income shall be deemed to be the total income of that person for such previous year and he shall be liable to pay income-tax on such total income at the rate of eighteen and one-half per cent.