Amendment of section 115BA
Amendment of section 115BA.
3. In section 115BA of the Income-tax Act, with effect from the 1st day of April, 2020,—
| (a) | for the marginal heading "Tax on income of certain domestic companies", the marginal heading "Tax on income of certain manufacturing domestic companies" shall be substituted; | |
| (b) | in sub-section (1), for the words "subject to the other provisions of this Chapter", the words, figures and letters "subject to the other provisions of this Chapter, other than those mentioned under section 115BAA and section 115BAB" shall be substituted; | |
| (c) | in sub-section (4), after the proviso, the following proviso shall be inserted, namely:— |
"Provided further that where the person exercises option under section 115BAA, the option under this section may be withdrawn.".