The Companies (Profits) Surtax Act, 1964

34 sections.

Section 1 — Short title and extent.
Section 2 — Definitions.
Section 3 — Tax authorities.
Section 4 — Charge of tax.
Section 5 — Return of chargeable profits.
Section 6 — Assessment.
Section 7 — Provisional assessment.
Section 7A — Advance payment of surtax.
Section 7B — Interest payable by Government.
Section 7C — Interest payable by assessee.
Section 7D — Interest payable by assessee in case of under estimate, etc.
Section 8 — Profits escaping assessment.
Section 9 — Penalties.
Section 9A — False estimate of, or failure to pay, advance surtax.
Section 10 — Opportunity of being heard.
Section 11 — Appeals to the Commissioner (Appeals).
Section 11A — Transfer of certain pending appeals.
Section 12 — Appeals to Appellate Tribunal.
Section 13 — Rectification of mistakes.
Section 14 — Other amendments.
Section 15 — Surtax deductible in computing distributable income under Income-tax Act.
Section 16 — Revision of orders prejudicial to revenue.
Section 17 — Revision of orders by Chief Commissioner or Commissioner.
Section 18 — Application of provisions of Income-tax Act.
Section 19 — Income-tax papers to be available for the purposes of this Act.
Section 20 — Failure to deliver returns, etc.
Section 21 — False statements.
Section 22 — Abetment of false returns, etc.
Section 23 — Institution of proceedings and composition of offences.
Section 24 — Power to make exemption, etc., in relation to certain Union territories.
Section 24A — Agreement with foreign countries.
Section 24AA — Power to make exemption, etc., in relation to participation in the business of prospecting for, extraction, etc., of mineral oils.
Section 25 — Power to make rules.
Section 26 — Saving.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.