Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Direct Tax Laws (Miscellaneous) Repeal Act, 2000

(2)The mention of particular matters in sub-section (1) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeals.THE SCHEDULE(Sec section 2)REPEALS
Year Number Short title
1926 3 The Government Trading Taxation Act, 1926.
1940 XV The Excess Profits Tax Act, 1940.
1947 XXI The Business Profits Tax Act, 1947.
1947 XXX The Taxation of Income (Investigation Commission) Act, 1947.
1949 22 The Payment of Taxes (Transfer of Property) Act, 1949.
1949 67 The Taxation Laws (Extension to Merged States and Amendment) Act, 1949.
1953 34 The Estate Duty Act, 1953.
1954 38 The Madhya Pradesh Taxes on Income (Validation) Act, 1954.
1962 9 The Estate Duty (Distribution) Act, 1962.
1965 1 The Income-tax (Amendment) Act, 1965.
1971 37 The Central Board of Direct Taxes (Validation of Proceedings) Act, 1971.
1971 62 The Companies (Surcharge on Income-tax) Act, 1971.
1976 8 The Voluntary Disclosure of Income and Wealth Act, 1976.
1981 7 The Special Bearer Bonds (Immunities and Exemptions) Act, 1981.
1991 47 The Voluntary Deposits (Immunities and Exemptions) Act, 1991.
1942 LX The Income-tax and Excess Profits Tax (Emergency) Ordinance, 1942.
1943 IV The Income-tax Proceedings Validity Ordinance, 1943.
1943 XVI The Excess Profits Tax Ordinance, 1943.