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 3] [Entire Act] Union of India - Subsection Section 3(b) in The Taxation Laws (Amendment) Act, 2000 (b)in Part III, in Paragraph E, under the heading" Surcharge on income- tax", for the words" ten per cent.", the words" eleven per cent." shall be substituted.
