Section 4A — Deduction of income-tax.

1 [4A. Deduction of income-tax. -- Where the stipulated dividend in respect of a preference share of a company-- (a) is specified to be subject to income-tax and a deduction is made therefrom on account of the income-tax payable by the company, or (b) is being paid subject to a deduction therefrom on account of the income-tax payable by the company, notwithstanding the absence of any specification that the dividend would be subject to income-tax, 2 [such deduction made by the company from any dividend declared after the 28th day of February, 1966 shall in no case exceed twenty-seven and a half per cent. of the aggregate of-- (i) the stipulated dividend, and (ii) an amount equal to eleven per cent. of the stipulated dividend as specified in sub-section (3) of section 3.]]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›