Tax on income of registered non-profit organisation
2. —Income of registered non-profit organisation
Tax on income of registered non-profit organisation.
334. (1) The income-tax payable by a registered non-profit organisation on its total income for any tax year shall be the aggregate of the amounts calculated—
| (a) | at the rate of 30% on specified income for such tax year; and | |
| (b) | at the rate applicable on taxable regular income and any residual income for such tax year under other provisions of this Act. |
(2) The provisions of this Chapter shall apply irrespective of anything to the contrary contained in any other provision of this Act other than sections 96 to 98.