Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(7) in The Companies (Profits) Surtax Act, 1964 (7)"prescribed" means prescribed by rules made under this Act;[(7-A) "regular assessment" means as assessment made under section 6.] [Inserted by Act 16 of 1981, section 35]
