 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
20. Exemption from taxes.- Notwithstanding anything contained in the Indian Income-tax Act, 1922 (11 of 1922)2, or in any other enactment for the time being in force relating to income-tax, super-tax or business profits tax, the Administration shall not be liable to pay any income-tax, super-tax or business profits tax or any incomes, profits or gains. 1. Subs. by A. O. 1950, for "the Central Legislature". 2. See now the Income-tax Act, 1961 (43 of 1961).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back