86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
DIRECT TAX LAWS (MISCELLANEOUS) REPEAL ACT, 2000
20 of 2000
June 9, 2000
An Act to repeal certain enactments relating to direct taxes Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows :— 1. Received the assent of the President on June 9, 2000 and published in the Gazette of India, Extra., Part II, Section 1, dated 9th June, 2000, pp. 1 -2, No. 30 2. Received the assent of the President on June 9, 2000 and published in the Gazette of India, Extra., Part II, Section 1, dated 9th June, 2000, pp. 1-3, No. 26
SECTION 01: SHORT TITLE
—This Act may be called the Direct-tax Laws (Miscellaneous) Repeal Act, 2000.
SECTION 02: REPEAL OF CERTAIN ENACTMENT
s.—The enactments specified in the Schedule are hereby repealed.
SECTION 03: SAVINGS
(1) The repeal by this Act of any enactment shall not—
(a) affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
(b) affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, immunity, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
(c) affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any
enactment hereby repealed;
(d) revive or restore any jurisdiction, office, custom, liability, right, title, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
(2) The mention of particular matters in sub-section (1) shall not be held to prejudice or affect the general application of Section 6 of the General Clauses Act, 1897 (10 of 1897), with regard to the effect of repeals.
SCHEDULE 01: THE SCHEDULE
(See Section 2) REPEALS
Year Number Short title
1926 3 The Government Trading Taxation Act, 1926
1940 XV The Excess Profits Tax Act, 1940
1947 XXI The Business Profits Tax Act, 1947
1947 XXX The Taxation on Income (Investigation Commission) Act, 1947
1949 22 The Payment of Taxes (Transfer of Property) Act, 1949
1949 67 The Taxation Laws (Extension to Merged States and Amendment) Act, 1949
1953 34 The Estate Duty Act, 1953
1954 38 The Madhya Bharat Taxes on Income (Validation) Act, 1954
1962 9 The Estate Duty (Distribution) Act, 1962
1965 1 The Income Tax (Amendment) Act, 1965
1971 37 The Central Board of Direct Taxes (Validation of Proceedings) Act, 1971
1971 62 The Companies (Surcharge on Income Tax) Act, 1971
1976 8 The Voluntary Disclosure of Income and Wealth Act, 1976
1981 7 The Special Bearer Bonds (Immunities and Exemptions) Act, 1981
1991 47 The Voluntary Deposits (Immunities and Exemptions) Act, 1991
1942 LX The Income Tax and Excess Profits Tax (Emergency) Ordinance, 1942
1943 IV The Income Tax Proceedings Validity Ordinance, 1943
1943 XVI The Excess Profits Tax Ordinance, 1943.
86540
103860
630
114
59824