Section 115AB(2)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115AB(2)] [Section 115AB] [Entire Act]

Union of India - Subsection

Section 115AB(2)(f) in The Income Tax Act, 1961

(f)"Unit Trust of India" means the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963).]

(BB)[ the amount of income-tax calculated on the income by way of fees for technical services, if any, included in the total income, at the rate of ten per cent. if such fees for technical services are received in pursuance of an agreement made on or after the 1st day of June, 2005; and] [ Inserted by Act 18 of 2005, Section 34 (w.e.f. 1.4.2006).]

(C)[ the amount of income-tax with which it would have been chargeable had its total income been reduced by the amount of income by way of royalty and fees for technical services. [Inserted by Act 66 of 1976, Section 20 (w.e.f. 1.6.1976).]

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Union of India - Subsection

Section 115AB(2)(f) in The Income Tax Act, 1961