Section 22(3) in The Voluntary Disclosure Of Income And Wealth Act, 1976
(3)Where during the period commencing on the 8th October, 1975 and ending with the 28th November, 1975 any person had furnished security in accordance with sub-section (3) of section 5 of the Voluntary Disclosure of Income and Wealth Ordinance, 1975 as it stood immediately before its amendment by the Voluntary Disclosure of Income and Wealth (Amendment) Ordinance, 1975, (15 of 1975.) such person shall be deemed to have furnished adequate security for the purposes of sub-section (2) of section 5 of this Act. (23 of 1975.)THE SCHEDULE[See section 3(1)]Rates of income-tax(a)In the case of a declarant, being a company, at the rate of 60 per cent. of the voluntarily disclosed income.(b)In the case of a declarant, being a person other than a company,-
