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Union of India - Act

Direct Tax Laws (Miscellaneous) Repeal Act, 2000

UNION OF INDIA
India

Direct Tax Laws (Miscellaneous) Repeal Act, 2000

Act 20 of 2000

  • Published on 9 June 2000
  • Commenced on 9 June 2000
  • [This is the version of this document from 9 June 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
Direct Tax Laws (Miscellaneous) Repeal Act, 2000Act No. 20 of 2000

1507.

[9th June, 2000]An Act to repeal certain enactments relating to direct taxes.Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows :

1. Short title.-

This Act may be called the Direct Tax Laws (Miscellaneous) Repeal Act, 2000.

2. Repeal of certain enactments.-

The enactments specified in the Schedule are hereby repealed.

3. Savings.-

(1)The repeal by this Act to any enactment shall not
(a)affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
(b)affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, immunity, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any idemnity already granted, or the proof of any past act or thing;
(c)affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
(d)Revive or restore any jurisdiction, office, custom, liability, right, title, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
(2)The mention of particular matters in sub-section (1) shall not be held to prejudice or affect the general application of section 6 of the General Clauses Act, 1897 (10 of 1897) with regard to the effect of repeals.THE SCHEDULE(Sec section 2)REPEALS
Year Number Short title
1926 3 The Government Trading Taxation Act, 1926.
1940 XV The Excess Profits Tax Act, 1940.
1947 XXI The Business Profits Tax Act, 1947.
1947 XXX The Taxation of Income (Investigation Commission) Act, 1947.
1949 22 The Payment of Taxes (Transfer of Property) Act, 1949.
1949 67 The Taxation Laws (Extension to Merged States and Amendment) Act, 1949.
1953 34 The Estate Duty Act, 1953.
1954 38 The Madhya Pradesh Taxes on Income (Validation) Act, 1954.
1962 9 The Estate Duty (Distribution) Act, 1962.
1965 1 The Income-tax (Amendment) Act, 1965.
1971 37 The Central Board of Direct Taxes (Validation of Proceedings) Act, 1971.
1971 62 The Companies (Surcharge on Income-tax) Act, 1971.
1976 8 The Voluntary Disclosure of Income and Wealth Act, 1976.
1981 7 The Special Bearer Bonds (Immunities and Exemptions) Act, 1981.
1991 47 The Voluntary Deposits (Immunities and Exemptions) Act, 1991.
1942 LX The Income-tax and Excess Profits Tax (Emergency) Ordinance, 1942.
1943 IV The Income-tax Proceedings Validity Ordinance, 1943.
1943 XVI The Excess Profits Tax Ordinance, 1943.