Short, Title and Commencement
1
The Income-tax Act, 1961
[43 of 1961]
[AS AMENDED BY THE FINANCE ACT, 1989 AND THE DIRECT TAX LAWS
(AMENDMENT) ACT, 1989]
Amendments made by the Direct Tax Laws (Amendment) Act, 1989 and
the Finance Act, 1989 notwithstanding the dates from which they
come into effect, have been printed in italics enclosed with bold
square brackets. Amendments made by the Finance Act, 1988
and Direct Tax Laws (Amendment) Act, 1987 coming into
force from April 1, 1989, have also been printed in italics
but enclosed within medium square brackets.
An Act to consolidate and amend the law relating to income-tax and super-tax.
BE it enacted by Parliament in the Twelfth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
Short title, extent and commencement.
1. (1) This Act may be called the Income-tax Act, 1961.
(2) It extends to the whole of India.
(3) Save as otherwise provided in this Act, it shall come into force on the 1st day of April, 1962.
[As amended by the Finance Act, 1989 and the Direct Tax Laws (Amendment) Act, 1989]