(2)The tax payable by the assessee on the total income referred to in sub-section (1) shall be the aggregate of—(a)income-tax calculated on such long-term capital gains exceeding ₹ 125000 at the rate of 12.5%; and(b)income-tax payable on the total income as reduced by long-term capital gains referred to in sub-section (1) as if the total income so reduced were the total income of the assessee.
