(1) Notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961) or any other enactment for the time being in force relating to tax on income, profits or gains, no income-tax or any other tax shall be payable by the Administrator in relation to the specified undertaking 1 [for the period beginning on the appointed day and ending on the 2 [31st day of March, 3 [2027]] in respect of any income, profits or gains derived, or any amount received in relation to the specified undertaking. (2) The transfer and vesting of the undertaking or the specified undertaking in terms of section 4 shall not be construed as a transfer within the meaning of the Income-tax Act, 1961 (43 of 1961) for the purposes of capital gains.Open in Lexace · Ask the AI about this section
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