[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
Tax on capital gains in case of companies.
[OMITTED BY THE FINANCE ACT, 1987, W.E.F. 1-4-1988]
Section Number
115
Chapter
CHAPTER XII - DETERMINATION OF TAX IN CERTAIN SPECIAL CASES
Act
Income-tax Act, 1961
Year
2005
Tax on capital gains in case of companies.
68. Omitted section 115 was amended by the Finance (No. 2) Act, 1962, w.e.f. 1-4-1962, the Finance Act, 1964, w.e.f. 1-4-1964, the Finance Act, 1965, w.e.f. 1-4-1965, the Finance Act, 1966, w.e.f. 1-4-1966, the Finance (No. 2) Act, 1971, w.e.f. 1-4-1972, the Finance (No. 2) Act, 1974, w.e.f. 1-4-1975, the Finance Act, 1976, w.e.f. 1-4-1977 and the Finance Act, 1985, w.e.f. 1-4-1986.
