(1)Where any Central Act enacts that income-tax shall be charged for any tax year at any rate or rates, income-tax for such tax year shall be charged at that rate or those rates in accordance with and subject to the provisions of this Act.(2)The charge of income-tax under sub-section (1) shall be on the total income of the tax year of every person as per the provisions of this Act.(3)Income-tax shall also include any additional income-tax, by whatever name called, levied under this Act.(4)If this Act provides that income-tax is to be charged in respect of income of a period other than the tax year, it shall be charged accordingly.(5)For the income chargeable under this section, income-tax shall be deducted or collected at source or paid in advance as provided under this Act.[Similar to Section 4 from The Income Tax Act, 1961-Also Refer]
