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 2] [Entire Act] Union of India - Subsection Section 2(1) in The Central Boards Of Revenue Act, 1963 (1)any duty leviable or tax chargeable under-(i)The Estate Duty Act, 1953 (34 of 1953);(ii)The Wealth-tax Act, 1957 (27 of 1957);(iii)The Expenditure-tax Act, 1957 (29 of 1957); [The Expenditure-tax Act, 1957 repealed by Finance Act 13 of 1966. w.e.f. 1.4.1966](iv)The Gift-tax Act, 1958 (18 of 1958);(v)The Income-tax Act, 1961 (43 of 1961);(vi)[ The Super Profits Tax Act, 1963 (14 of 1963)] [The Super Profits Tax Act 1963 been repealed by Finance Act 13 of 1966. w.e.f. 1.4.1966][* * *] [Omitted by Act 45 of 1947, Section 30 (23-9-74)](vii)[ the Interest-tax Act, 1974 (45 of 1974)] [Inserted by Intrest Act, Act 45 of 1974 s. 30 w.e.f.23.9.1974](viii)[ The Hotel-Receipts Tax Act, 1980 (54 of 1980)] [Inserted by Hotel-Receipts Tax Act, 1980 (54 of 1980) Section 37 w.e.f.9.12.1980. ](ix)[ The Expenditure-tax Act, 1987; and] [Inserted by Expenditure-tax Act, 1987, Act 35 1987, Section 33 (w.e.f. 1.11.1987) ]
