(2)The tax payable by the assessee on the total income referred to in sub-section (1) shall be the aggregate of—(i)the amount of income-tax calculated on such long-term capital gains exceeding one lakh rupees at the rate of ten per cent; and(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:Provided that in the case of an individual or a Hindu undivided family, being a resident, where the total income as reduced by such long-term capital gains is below the maximum amount which is not chargeable to income-tax, then, the long-term capital gains, for the purposes of clause (i), shall be reduced by the amount by which the total income as so reduced falls short of the maximum amount which is not chargeable to income-tax.
