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

Union of India - Subsection

Section 9A(2)(ii) in The Companies (Profits) Surtax Act, 1964

(ii)which in the case referred to in clause (b). shall not be less than ten per cent but shall not exceed one and a half times of eighty-three and one-third per cent of the assessed surtax.