113. [ Tax in the case of block assessment of search cases. [ Inserted by Act 22 of 1995, Section 24 (w.e.f. 1.7.1995).]
- The total undisclosed income of the block period, determined under section 158-BC, shall be chargeable to tax at the rate of sixty per cent.] [ Substituted by Act 10 of 2000, Section 49, for Explanation (w.e.f. 1.4.2000).]:[Provided that the tax chargeable under this section shall be increased by a surcharge, if any, levied by any Central Act and applicable in the assessment year relevant to the previous year in which the search is initiated under section 132 or the requisition is made under section 132-A.] [ Inserted by Act 20 of 2002, Section 44 (w.e.f. 1.6.2002).]
