act 061 of 1950 : Voluntary Surrender of Salaries (Exemption From Taxation) Act, 1950 [Repealed]

Voluntary Surrender of Salaries (Exemption From Taxation) Act, 1950 [Repealed]

ACTNO. 61 OF 1950

08 December, 1951

[Repealed by Act 46 of 1961, Section 5.]

An Act to provide for exempting from taxes on income a portion of the salaries of certain persons who have in the public interest volunteered to forego it

PREAMBLE

Be it enacted by Parliament as follows:

Section 1. Short title

This Act may be called the Voluntary Surrender of Salaries (Exemption from Taxation) Act, 1950.

Section 2. Exemption from taxes on income in respect of salaries surrendered by certain persons

1[Notwithstanding anything contained in the Indian Income-tax Act, 1922, or in any other law for the time being in force relating to taxation on income, no income-tax or super-tax shall be payable by any person whose salary is either specified in the Second Schedule to the Constitution or is determined by any Central Act, State Act or Provincial Act in respect of that part of the salary due to him under any of the said laws for any period after the 31st day of October, 1949, which that person has, by a declaration in writing volunteered to forego in the public interest, and that part of the salary shall not be included in his total income for the purposes of any law relating to taxation on income.]

Section 3. Provisions of Section 2 to apply to allowances

2[The provisions of Section 2 shall apply in relation to any allowances specified in, or determined by, any of the laws mentioned in that section which are due to any such person as is referred to therein for any period after the 1st day of April, 1955, as they apply in relation to any salary so specified or determined.]

1. Substituted by Act 24 of 1954, Section 2, for Sections 2 and 3.

2. Inserted by Act 6 of 1956, Section 2.