Direct-Tax Laws (Miscellaneous) Repeal Act, 20001
| [Act 20 of 2000] | [9th June, 2000] |
2[Repealed by Act 4 of 2018, S. 3 and Sch. II]
An Act to repeal certain enactments relating to direct taxes
Be it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-
1 Received the assent of the President on 9-6-2000 and published in the Gazette of India, Extra., Part II, Section 1, dated 9-6-2000, pp. 1-3, No. 26.
2 Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
1. Short title.-This Act may be called the Direct-tax Laws (Miscellaneous) Repeal Act, 2000.
2. Repeal of certain enactments.-The enactments specified in the Schedule are hereby repealed.
3. Savings.-(1) The repeal by this Act of any enactment shall not-
(a) affect any other enactment in which the repealed enactment has been applied, incorporated or referred to;
(b) affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, immunity, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
(c) affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in or from any enactment hereby repealed;
(d) revive or restore any jurisdiction, office, custom, liability, right, title, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.
(2) The mention of particular matters in sub-section (1) shall not be held to prejudice or affect the general application of Section 6 of the General Clauses Act, 1897 (10 of 1897), with regard to the effect of repeals.
Schedule
(See Section 2)
Repeals
| Year | Number | Short title |
| 1926 | 3 | The Government Trading Taxation Act, 1926 |
| 1940 | XV | The Excess Profits Tax Act, 1940 |
| 1947 | XXI | The Business Profits Tax Act, 1947 |
| 1947 | XXX | The Taxation on Income (Investigation Commission) Act, 1947 |
| 1949 | 22 | The Payment of Taxes (Transfer of Property) Act, 1949 |
| 1949 | 67 | The Taxation Laws (Extension to Merged States and Amendment) Act, 1949 |
| 1953 | 34 | The Estate Duty Act, 1953 |
| 1954 | 38 | The Madhya Bharat Taxes on Income (Validation) Act, 1954 |
| 1962 | 9 | The Estate Duty (Distribution) Act, 1962 |
| 1965 | 1 | The Income Tax (Amendment) Act, 1965 |
| 1971 | 37 | The Central Board of Direct Taxes (Validation of Proceedings) Act, 1971 |
| 1971 | 62 | The Companies (Surcharge on Income Tax) Act, 1971 |
| 1976 | 8 | The Voluntary Disclosure of Income and Wealth Act, 1976 |
| 1981 | 7 | The Special Bearer Bonds (Immunities and Exemptions) Act, 1981 |
| 1991 | 47 | The Voluntary Deposits (Immunities and Exemptions) Act, 1991 |
| 1942 | LX | The Income Tax and Excess Profits Tax (Emergency) Ordinance, 1942 |
| 1943 | IV | The Income Tax Proceedings Validity Ordinance, 1943 |
| 1943 | XVI | The Excess Profits Tax Ordinance, 1943. |