Charge of income-tax
CHAPTER II
BASIS OF CHARGE
Charge of income-tax.
424. 43(1) Where any Central Act enacts that income-tax44 shall be charged for any assessment year at any rate or rates, income-tax at that rate or those rates shall be charged for that year 45in accordance with, and 46[subject to the provisions (including provisions for the levy of additional income-tax) of, this Act] in respect of the total income45 of the previous year 47[* * *] of every person :
Provided that where by virtue of any provision of this Act income-tax is to be charged in respect of the income of a period other than the previous year, income-tax shall be charged accordingly.
(2) In respect of income chargeable under sub-section (1), income-tax shall be deducted at the source or paid in advance, where it is so deductible or payable under any provision of this Act.