Report on Applicability of Minimum Alternate Tax on FIIs / FPIs for the period prior to 01.04.2015- (Ministry of Finance ) (27 Aug 2015)

Direct Taxation

The Ministry of Finance released its Report on 'Applicability of Minimum Alternate Tax on FIIs / FPIs for the period prior to 01.04.2015'. The Committee on Direct Tax Matters recommends complete inapplicability of Minimum Alternate Tax provisions to foreign institutional investors and foreign portfolio investors by amendment to the Income Tax Act, 1961 or by the Central Board of Direct Taxes issuing a Circular to the same effect.

Relevant :

Report on Applicability of Minimum Alternate Tax on FIIs / FPIs Report on Applicability of Minimum Alternate Tax (MAT) on FIIs / FPIs for the period prior to 01.04.2015 (August, 2015)

Tags : MINIMUM ALTERNATE TAX REPORT 2015 FOREIGN INSTITUTIONAL INVESTORS