The Business Profits Act, 1947.

19. Application of provisions of Act XI of 1922.19.Application of provisions of Act XI of 1922.-

The sections of the Indian Income-tax Act, 1922, as applied to excess profits tax by virtue of section 21 of the Excess Profits Tax Act, 1940, shall, in so far as they are not repugnant to the provisions of this Act, apply to business profits tax as they apply to excess profits tax.