Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 34] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5) in The Companies (Profits) Surtax Act, 1964

(5)"chargeable profits" means the total income of an assessee computed under the income of an as computed under the Income-tax Act, 1961 (43 of 1961) for any previous year or years, as the case may be, and adjusted in accordance with the provisions of the First Schedule;