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

[Cites 0, Cited by 0] [Section 115QA(1)] [Section 115QA] [Entire Act]

Union of India - Subsection

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

(ii)"distributed income" means the consideration paid by the company on buy-back of shares as reduced by [the amount, which was received by the company for issue of such shares, determined in the manner as may be prescribed] [Substituted by Act 28 of 2016, section 58, 'the amount, which was received by the company for issue of such shares, determined in the manner as may be prescribed' (1-6-2016).].

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Union of India - Subsection

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