Section 4 in The Taxation Laws (Amendment) Act, 2006
4. Amendment of section 12A.-
In section 12A of the Income- tax Act, in clause (b), for the words and figures" the provisions of section 11 and section 12 exceeds fifty- thousand rupees in any previous year", the words and figures" the provisions of section 11 and section 12 exceeds the maximum amount which is not chargeable to income- tax in any previous year" shall be substituted with effect from the 1st day of April, 2006 .
