The Companies (Profits) Surtax Act, 1964
[Act No. 7 of 1964]
[2nd May, 1964.]
| Contents |
| Title |
The Companies (Profits) Surtax Act, 1964 |
| Sections |
Chaptericulars |
| 1. |
Short title and extent |
| 2. |
Definitions |
| 3. |
Tax authorities |
| 4. |
Charge of tax |
| 5. |
Return of chargeable profits |
| 6. |
Assessment |
| 7. |
Provisional assessment |
| 7A. |
Advance payment of surtax |
| 7B. |
Interest payable by Government |
| 7C. |
Interest payable by assessee |
| 7D. |
Interest payable by assessee in case of under estimate, etc |
| 8. |
Profits escaping assessment |
| 9. |
Penalties |
| 9A. |
False estimate of, or failure to pay, advance surtax |
| 10. |
Opportunity of being heard |
| 11. |
Appeals to the Commissioner (Appeals) |
| 11A. |
Transfer of certain pending appeals |
| 12. |
Appeals to Appellate Tribunal |
| 13. |
Rectification of mistakes |
| 14. |
Other amendments |
| 15. |
Surtax deductible in computing distributable income under Income-tax Act |
| 16. |
Revision of orders prejudicial to revenue |
| 17. |
Revision of orders by Chief Commissioner or Commissioner |
| 18. |
Application of provisions of Income-tax Act |
| 19. |
Income-tax papers to be available for the purposes of this Act |
| 20. |
Failure to deliver returns, etc |
| 21. |
False statements |
| 22. |
Abetment of false returns, etc |
| 23. |
Institution of proceedings and composition of offences |
| 24. |
Power to make exemption, etc., in relation to certain Union territories |
| 24A. |
Agreement with foreign countries |
| 24AA. |
Power to make exemption, etc., in relation to participation in the business of prospecting for, extraction, etc., of mineral oils |
| 25. |
Power to make rules |
| 26. |
Saving |
| The Schedules |
|
| Schedule I |
Rules for Computing the Chargeable Profits |
| Schedule II |
Rules for Computing the Capital of a Company for the Purposes of Surta |
| Schedule III |
Rates of Surtax |
