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Union of India - Section

Section 3 in The Taxation Laws (Amendment) Act, 2001

3. Amendment of the First Schedule.-

In the First Schedule to the principal Act,-
(a)in Part II, under the heading Surcharge on income- tax,-
(i)in item (a), for the words" ten per cent.'', the words" twelve per cent." shall be substituted;
(ii)in item (b), for the words" eleven per cent.'', the words" thirteen per cent." shall be substituted;
(b)in Part III, in Paragraph A, under the heading Surcharge on income- tax,-
(i)in item (i),-(A) in sub- item (A), for the words" ten per cent.'', the words" twelve per cent." shall be substituted;
(B)in sub- item (B), for the words" fifteen per cent.'', the words" seventeen per cent." shall be substituted;
(ii)in item (ii), for the words" ten per cent.", the words" twelve per cent." shall be substituted;
(c)in Part III, in Paragraph B, under the heading Surcharge on income- tax, for the words" ten per cent.", the words" twelve per cent." shall be substituted;
(d)in Part III, in Paragraph C, under the heading Surcharge on income- tax, for the words" ten per cent.", the words" twelve per cent." shall be substituted;
(e)in Part III, in Paragraph D, under the heading Surcharge on income- tax, for the words" ten per cent.", the words" twelve per cent." shall be substituted;
(f)in Part III, in Paragraph E, under the heading Surcharge on income- tax, for the words" eleven per cent.", the words" thirteen per cent." shall be substituted.