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Alternate Minimum Tax (AMT)
Alternate Minimum Tax (AMT) is payable by a non-company assessee whose regular tax on total income is less than 18.5% (or 9% in case of IFSC unit or 15% in case of co-operative society) of 'Adjusted total income'. 'Adjusted total income' is computed by adding to the taxable income various deductions claimed by the assessee.
However, an individual or a Hindu undivided family (HUF) or an association of persons (AOP) or a body of individuals (BOI), or an artificial juridical person (AJP) is not liable to pay AMT if adjusted total income does not exceed Rs 20 lakhs. Further, the provisions of AMT don't apply in the case of an assessee who opts for an alternative tax regime of
Section 115BAC,
115BAD or
115BAE .
The tax liability as per the provisions of AMT shall be the higher of the following:
(a) Tax payable on total income computed as per normal provisions of the Act;
(b) Tax payable on the adjusted total income computed at the rate of 18.5% or 9% or `15%, as the case may be.
The tax computed as per normal provision or as per AMT shall be further increased by the applicable surcharge and health & education cess before comparing the higher of the two. The excess tax liability arising due to AMT can be claimed as a credit in subsequent years.
Minimum Alternate Tax (MAT)
Minimum Alternate Tax (MAT) is payable by companies whose tax on total income is less than 15% (or 9% in case of IFSC unit) of 'book profit'. 'Book profit' is computed by making specified additions and deletions to the profits determined as per the statement of profits of the company. MAT is payable even if the total income of a company is
nil or it has tax losses. The excess tax liability arising due to MAT can be claimed as a credit in subsequent years.
The tax liability under MAT shall be higher of the following:
(c) Tax on the total income of the company computed at the applicable rate of 25% or 30%or 40% or a special tax rate
(d) Tax on book profits computed at the rate of 15% or 9%, as the case may be.
The tax computed as per normal provision or as per MAT shall be further increased by the applicable surcharge and health & education cess before comparing the higher of the two. It is to be noted that the provisions of MAT don't apply in the case of an assessee who opts for an alternative tax regime of
Section 115BAA and
Section 115BAB.