Section 5(i) in The Taxation Laws (Amendment) Act, 2000
(i)in the case of an assessee being a domestic company shall, in respect of the instalment of" advance tax" paid or payable on or before the 15th day of June, 2000 , the 15th day of September, 2000 and the 15th day of December, 2000 , be payable on or bef re the 15th day of March, 2001 ;
