Section 4 in The Taxation Laws (Amendment) Act, 2000
4. Amendment of section 234C.-
In section 234C of the Income- tax Act, 1961 (43 of 1961 ) (hereinafter referred to as the Income- tax Act), in sub- section 1, in clause (b), after the first proviso and before the Explanation, the following proviso shall be nserted, namely:-" Provided further that nothing contained in this sub- section shall apply to any shortfall in the payment of the tax due on the returned income where such shortfall is on account of increase in the rate of surcharge under section 2 of the Finance Act, 200 (10 of 2000 ), as amended by the Taxation Laws (Amendment) Act, 2000 , and the assessee has paid the amount of shortfall, on or before the 15th day of March, 2001 in respect of the instalment of advance tax due on the 15th day of June, 2000 , the 15th day f September, 2000 and the 15th day of December, 2000 .".
