Notwithstanding anything contained in the Indian Income-tax Act, 1922 (11 of 1922) 1 , 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.Open in Lexace · Ask the AI about this section
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