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[Section 32(2)(c)] [Section 32(2)] [Section 32] [Complete Act]
Central Government Act
Section 32(2)(c)(ii) in The Unit Trust Of India Act, 1963
(ii) exceeds 4[ seven thousand rupees] 5[ income- tax shall be made by the Trust from the whole of the income distributed to him at the rate of fifteen per cent. of such income:] 6[ Provided that no deduction of income- tax shall be made by the Trust, where the units in respect of which income is distributed to-