Section 2(8)(c) in The Finance Act, 2017

[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8)(c) in The Finance Act, 2017

(c)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 amount or the aggregate of such amounts collected and subject to the collection exceeds one crore rupees but does not exceed ten crore rupees;

(ii)at the rate of five per cent. of such tax, where the amount or the aggregate of such amounts collected and subject to the collection exceeds ten crore rupees.

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Union of India - Subsection

Section 2(8)(c) in The Finance Act, 2017