Short, Title and Commencement
The Income-tax Act,1961
[43 of 1961]
[As amended by the Finance Act, 1979]
Note: Amendments made by the Finance Act, 1979 and Taxation Laws (Amendment) Act, 1978 are printed in italics enclosed within thick square brackets. Amendments made by the Finance Act, 1978 with effect from 1-4-1979, and also amendments made by the Finance (No. 2) Act, 1977 regarding new appellate authority, namely, Commissioner (Appeals) [which have come into force from 10-7-1978 vide Notification No. 438 (E), dated 7-7-1978] are also being printed in italics but are enclosed within thin 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, 1979]