Report No. 12
100. Business, profession or vocation charged under 1918 Act.-
The provisions of sections 13 and 91 [25(3) whole and (4) whole] shall not apply to the determination of the total income for the purposes of super-tax except where the profits and gains of the business, profession or vocation were assessed to super-tax for the first time either for the assessment year 1920-1921 or for the assessment year 1921-1922.
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