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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Business Profits Act, 1947

(5)The business profits tax payable by virtue of this section by the principal shall, for the purposes of section 10 be allocated by the income- tax Officer to the respective companies concerned in such proportion as in his opinion is just. Provided that the principal shall have the same rights of appeal against an order of allocation made under this sub- section as it has under this Act against the amount of its business profits tax assessment.