Section 18 — Application of provisions of Income-tax Act.

The provisions of the following sections and Schedules of the Income-tax Act and the Income-tax (Certificate Proceedings) Rules, 1962, as in force from time to time, shall apply with such modifications, if any, as may be prescribed, as if the said provisions and the rules referred to surtax instead of to Income-tax 1 ***:-- 2 [2(44)], 3 [ 4 [116, 117, 118, 119, 120, 129], 131, 132, 132A, 5 [132B],133 to 136 (both inclusive)], 138, 140, 156, 160, 161, 162, 163, 166, 167, 170,173, 175, 176, 178, 179, 6 [218 to 229] (both inclusive), 231, 232, 233, 237 to 242 (both inclusive) 244, 245, 254 to 262 (both inclusive) 265, 266, 268, 269, 281, 5 [281B], 282, 284, 3 [287, 288, 288A, 288B, 289 to 293 (both inclusive),] the Second Schedule and the Third Schedule: Provided that references in the said provisions and the rules to the "assessee" shall be construed as references to an assessee as defined in this Act.

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