Section 3 in The Companies (Profits) Surtax Act, 1964
3. [ Tax authorities.- [Substituted by Act 04 of 1988, section 188]
(1)The income-tax authorities specified in section 116 of the Income-tax Act shall be the authorities for the purpose of this Act and every such authority shall exercise the powers and perform the functions of a tax authority under this Act in respect of any company, and for this purpose his jurisdiction under this Act shall be the same sas that he has under the Income-tax Act by virtue of orders or directions issued under section 120 of that Act (including orders or directions assigning concurrent jurisdiction) or under any other provision of that Act.(2)The Board may, from time to time issue such orders, instructions and directions to other tax authorities as it may deem fit for the proper administration of this Act, and such authoritiese and all other persons employed in the execution of this Act shall observe and follow such orders, instructions and directions of the Board:Provided that no such orders, instructions or directions shall be issued-(a)so as to require any tax-authority to make a particular assessment or to dispose of a particular case in a particular manner; or(b)so as to interfere with the discretion of the Commissioner (Appeals) in the exercise of his appellate functions.]
