[(1) Subject to the provisions of this Act, there shall be charged on every scheduled bank for every assessment year commencing on or after the 1st day of April, 1975, a tax (in this Act referred to as interest-tax) in respect of its chargeable interest of the previous year at the rate of seven per cent. of such chargeable interest]. [ Remembered and Inserted by Act 49 of 1991, Section 93 (w.e.f. 1.10.1991).][Provided that the rate at which interest-tax shall be charged in respect of any chargeable interest accruing or arising after the 31st day of March, 1983, shall be three and a half per cent. of such chargeable interest.] [Inserted by Act 11 of 1983, Section 43 (w.e.f. 1.4.1980).](2)[ Notwithstanding anything contained in sub-section (1) but subject to the other provisions of this Act, there shall be charged on every credit institution for every assessment year commencing on and from 1st day of April, 1992, interest-tax in respect of its chargeable interest of the previous year at the rate of three per cent of such chargeable interest.] [Remembered and Inserted by Act 49 of 1991, Section 93 (w.e.f. 1.10.1991).]
