Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 2 in Taxation On Income (Investigation Commission) Act, 1947

2. Interpretation.- In this Act," taxation on income" means any tax chargeable under the Indian Income- tax Act, 1922 (XI of 1922 ) or the Excess Profits Tax Act, 1940 (XV of 1940 ).