Section 5(8) in The Companies (Temporary Restrictions On Dividends) Act, 1974
(8)Income- tax deducted under sub- section (6) from dividends shall be so apportioned between the immediate dividend and each in- stalment of the deferred dividend as to ensure that the income- tax deducted from the immediate dividend and each instalment of tile deferred dividend bears the same proportion to the gross amount of the immediate dividend and the gross amount of each instalment of the deferred dividend as the total amount of the income- tax so, deducted bears to the gross' amount of the total dividend declared by the company.
