Amendment of section 69
Amendment of section 69.
42. In section 69 of the Income-tax Act, for sub-sections (2) and (3), the following sub-sections shall be substituted, namely:—
'(2) In respect of capital gains referred to in sub-section (1), where a company purchases its own shares or other specified securities in accordance with the provisions of section 68 of the Companies Act, 2013 (18 of 2013) and the shareholder or holder of other specified securities is a promoter, the aggregate income-tax payable on such capital gains shall be—
| (a) | the income-tax payable on such capital gains in accordance with the provisions of this Act; and | |
| (b) | an additional income-tax in respect of capital gains specified in column B of the Table below, computed at the rate specified in column C or column D of the said Table. |
TABLE
Sl. No. | Income | Rate, where the promoter is a domestic company | Rate, where the promoter is other than a domestic company |
A | B | C | D |
1. | Short-term capital gains referred to in section 196 arising from the transfer of such securities. | 2% | 10% |
2. | Long-term capital gains referred to in section 197 or section 198 arising from the transfer of such securities. | 9.5% | 17.5% |
(3) For the purposes of this section,—
| (a) | in the case of a company whose shares are listed on a recognised stock exchange in India, "promoter" shall have the same meaning as assigned to it in regulation 2(k) of the Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018 made under the Securities and Exchange Board of India Act, 1992 (15 of 1992); | |
| (b) | in any other case, "promoter" means,— |
| (i) | a "promoter" as defined in section 2(69) of the Companies Act, 2013 (18 of 2013); or | |
| (ii) | a person who holds, directly or indirectly, more than 10% of the shareholding in the company; |
| (c) | "specified securities" shall have the same meaning as assigned to it in Explanation 1 to section 68 of the Companies Act, 2013 (18 of 2013).'. |