Report No. 12
Chapter XVII
Special Provisions Applicable to Companies
198. List of provisions applicable to companies.-
(1) The following provisions of this Act are specially relevant in respect of companies, namely-
| Section 6 clause (3) | [4A(c)] | relating to residence of a company; |
| Section 20 | [8 Expin.] | relating to deductions in the case of a banking company under the head "Interest on securities" |
| Section 28(ii) | [10 (5A)] | relating to compensation etc., to a managing agent; |
| Section 47(iii) | [12B(1) 2nd prov] | relating to transfer of capital assets to a subsidiary company; |
| Section 85(5) | [15C (5)] | relating to non-applicability of section 85 [15C] to profits and gains to which section 113 [23A] applies; |
| Section 108 | [56A] | relating to exemption from tax of dividends from certain Indian companies; |
| Section 109 (2) | [15B(1) 1st prov] | relating to non-applicability of section 109 [15B] for super-tax in relation to companies; |
| Section 113 to 120 | [23A] | relating to additional super-tax; |
| Section 123 (1) | [10(5A) part | relating to computation of tax where total income includes compensation etc.; |
| Section 126 | [17(7)] | relating to computation of tax where total income includes capital gains; |
| Section 139 | [39] | relating to powers of the Income-tax Officer etc. to examine registers; |
| Section 166 (4) | [19A] | relating to information and return regarding dividends; |
| Section 167 | [20] | relating to certificates in respect of tax on dividend; |
| Section 203 | [18(3D) | relating to deduction of super-tax from dividends; |
| Section 254(a) | [63] | relating to appeals against an order under section 113 [23A]; |
| Section 320(2)(b) | [63] | relating to service of notices. |
(2) The list of provisions given in sub-section (1) is for convenience of reference only.
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