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

Union of India - Subsection

Section 2(9)(a) in Finance Act, 2015

(a)in the case of every individual or Hindu undivided family or association of persons or body of individuals, whether incorporated or not, or every artificial juridical person referred to in sub-clause (vii) of clause (31) of section 2 of the Income-tax Act, or co-operative society or firm or local authority, calculated at the rate of twelve per cent. of such "advance tax", where the total income exceeds one crore rupees;