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[Cites 0, Cited by 0] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(1) in The Income Tax Act, 2025

(1)The income-tax payable on the total income of an assessee, being a specified fund or Foreign Institutional Investor, which includes income referred to in column B of the Table below, shall be the aggregate of income-tax computed at the rate specified in the column C applied on the corresponding income specified in column B.
Sl. No.IncomeRate of Income- tax payable
ABC
1.Income in respect of securities other than units referred to in section 208.(a) 20% in case of Foreign Institutional Investor;(b) 10 % in case of specified fund.
2.Short-term capital gains (not being short-term capital gains referred to in section 196) arising from the transfer of such securities.30%
3.Short-term capital gains referred to in section 196 arising from the transfer of such securities.20%
4.Long-term capital gains (not being long-term capital gains referred to in section 198 arising from the transfer of such securities).12.5%
5.Long-term capital gains referred to in section 198 arising from the transfer of such securities which exceeds ₹ 125000.12.5 %
6.Total income as reduced by income referred to against serial numbers 1 to 5.Rates in force.