Tax in the case of block assessment of search cases
Tax in the case of block assessment of search cases.
113. The total 42[***] income of the block period, determined under section 158BC, shall be chargeable to tax at the rate of sixty per cent:
Provided that the tax chargeable under this section shall be increased by a surcharge, if any, levied by any Central Act 43[***].
42. Word "undisclosed" omtt. by the Act No. 15 of 2024, w.e.f. 1-9-2024.
43. Words "and applicable in the assessment year relevant to the previous year in which the search is initiated under section 132 or the requisition is made under section 132A" omtt. by the Act No. 15 of 2024, w.e.f. 1-9-2024.