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Union of India - Section

Section 19 in The Business Profits Act, 1947

19. Application of provisions of Act XI of 1922 .-

The sections of the Indian Income- tax Act, 1922 , as applied to excess profits tax by virtue of section 21 of the Excess Profits Tax Act, 1940 , shall, in so far as they are not repugnant to the provisions of this Act, apply to business profits tax as they apply to excess profits tax.