Section 26 in The Companies (Profits) Surtax Act, 1964
26. Saving.-
Nothing contained in this Act shall apply to any company which has no share capital.-THE FIRST SCHEDULE[See section 2 (5)]RULES FOR COMPUTING THE CHARGEABLE PROFITSIn computing the chargeable profits of a previous year, the total income computed for that year under the Income-tax Act shall be adjusted as follows :-
