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The Income-Tax Act, 1961 Chapter II Basis of Charge 4. Charge of income-tax.- (1) Where any Central Act enacts that income-tax shall be charged for any assessment year at any rate or rates, income-tax at that rate or those rates shall be charged for that year in accordance with, and 3[subject to the provisions (including provisions for the levy of additional income-tax) of, this Act] in respect of the total income of the previous year 4***of every person: Provided that where by virtue of any provision of this Act income-tax is to be charged in respect of the income of a period other than the previous year, income-tax shall be charged accordingly. (2) In respect of income chargeable under sub-section (1), income-tax shall be deducted at the source or paid in advance, where it is so deductible or payable under any provision of this Act. 3. Subs. by Act 4 of 1988, s. 5, for "subject to the provisions of this Act" (w.e.f. 1-4-1989). 4. The words "or previous years, as the case may be" omitted by s. 5, ibid. (w.e.f. 1-4-1989).    |
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