Section 112A(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 112A(2)(ii) in The Income Tax Act, 1961

(ii)the amount of income-tax payable on the total income as reduced by the amount of long-term capital gains referred to in sub-section (1) as if the total income so reduced were the total income of the assessee:

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Union of India - Subsection

Section 112A(2)(ii) in The Income Tax Act, 1961