Chapter III

Finance Act

5. In the Finance Act, 2016,-

(a) in Chapter II, in section 2, in sub-section (9),-

(i) in the third proviso, the figures and letters "115BBE," shall be omitted;

(ii) after the sixth proviso, the following proviso shall be inserted, namely:-

'Provided also that in respect of any income chargeable to tax under clause (i) of sub-section (1) of section 115BBE of the Income-tax Act, the "advance tax" computed under the first proviso shall be increased by a surcharge, for the purposes of the Union, calculated at the rate of twenty-five per cent. of such advance tax.';

(b) after Chapter IX, the following Chapter shall be inserted, namely:-