Section 2(3)(c) in The Finance Act, 2018

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Union of India - Subsection

Section 2(3)(c) in The Finance Act, 2018

(c)in the case of every domestic company, -

(i)at the rate of seven per cent. of such income-tax, where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii)at the rate of twelve per cent. of such income-tax, where the total income exceeds ten crore rupees;