Section 2(9)(c) in THE FINANCE ACT, 2021

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Union of India - Subsection

Section 2(9)(c) in THE FINANCE ACT, 2021

(c)in the case of every domestic company except such domestic company whose income is chargeable to tax under section 115BAA or section 115BAB of the Income-tax Act,—

(i)at the rate of seven per cent. of such “advance tax”, where the total income exceeds one crore rupees but does not exceed ten crore rupees;

(ii)at the rate of twelve per cent. of such “advance tax”, where the total income exceeds ten crore rupees;

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Union of India - Subsection

Section 2(9)(c) in THE FINANCE ACT, 2021