(1)Where the total income of an assessee, being a person in receipt of income on behalf of any university or other educational institution referred to in sub-clause (iiiad) or sub-clause (vi) or any hospital or other institution referred to in sub-clause (iiiae) or sub-clause (via) or any fund or institution referred to in sub-clause (iv) or any trust or institution referred to in sub-clause (v) of clause (23-C) of section 10 or any trust or institution referred to in section 11, includes any income by way of any anonymous donation, the income-tax payable shall be the aggregate of-](i)[ the amount of income-tax calculated at the rate of thirty per cent. on the aggregate of anonymous donation received in excess of the higher of the following, namely:- [ Substituted by Act 33 of 2009, Section 43, for Clause (i) (w.e.f. 1.4.2010).](A)five per cent. of the total donations received by the assessee; or(B)one lakh rupees; and](ii)[ the amount of income-tax with which the assessee would have been chargeable had his total income been reduced by the aggregate of anonymous donations received.] [ Substituted by Act 33 of 2009, Section 43, for Clause (ii) (w.e.f. 1.4.2010).]
