80. Provision relating to income-tax and super-tax .-(1) For the purposes of the Indian Income-tax Act, 1922 (11 of 1922), the Board shall be deemed to be a company within the meaning of that Act and shall be liable to income-tax and super-tax accordingly on its income, profits and gains.
(2)The State Government shall not be entitled to any refund of any such taxes paid by the Board.
