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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(9)(b) in Finance Act, 2020

(b)in the case of every co-operative society except such co-operative society whose income is chargeable to tax under section 115BAD of the Income-tax Act or firm or local authority at the rate of twelve per cent. of such "advance tax", where the total income exceeds one crore rupees;