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CONTENTS
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Chapters
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Particulars
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Chapter
I
|
PRELIMINARY |
|
1
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Short
title, extent and commencement |
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2
|
Definitions |
|
x
|
x |
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Chapter
II
|
ADMINISTRATION |
|
3
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Income
tax authorities |
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4
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Appointment
of income tax authorities |
|
4A
|
Private
income tax authorities |
|
4AA
|
Appointment
of certain persons for survey etc. |
|
4AAA
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Appointment
of persons for audit of tax withholding |
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5
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Jurisdiction
of income tax authorities |
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6
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Exercise
of jurisdiction by a successor |
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7
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Guidance
to Deputy Commissioner |
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8
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All
Officer to follow the orders of the Central Board of Revenue |
|
x
|
x |
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Chapter
III
|
CHARGE
OF TAX |
|
9
|
Charge
of income tax |
|
10
|
Charge
of super tax and surcharge |
|
11
|
Scope
of total income |
|
12
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Income
deemed to accrue or arise in Pakistan |
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13
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Un-explained
investment, etc., deemed to be income |
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14
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Exemptions |
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x
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x |
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Chapter
IV
|
COMPUTATION
OF TOTAL INCOME |
|
15
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Heads
of income |
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16
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Salary |
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17
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Interest
on securities |
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18
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Deductions |
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19
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Income
from house property |
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20
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Deductions |
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21
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Liability
in the case of co-owners |
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22
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Income
from business or profession |
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23
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Deductions |
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24
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Deductions
not admissible |
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25
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Amounts
subsequently recovered in respect of deductions, etc. |
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26
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Special
provisions regarding business of insurance and production of oil and
natural gas and exploration and extraction of other mineral deposits,
etc. |
|
27
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Capital
gains |
|
28
|
Computation
of capital gains |
|
29
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Cost
of acquisition, and consideration for transfer, how determined |
|
30
|
Income
from other sources |
|
31
|
Deductions |
|
32
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Method
of accounting |
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32A
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Documents,
certificates, etc., to be furnished by certain companies |
|
33
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Assessment
of royalties or copy-right fees for literary or artistic work |
|
34
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Set-off
of losses |
|
34A
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Set-off
of losses of certain companies |
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35
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Carry
forward of business losses |
|
36
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Speculation
losses |
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37
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Capital
losses |
|
38
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Limitation
as to set-off and carry forward of losses in the case of firms,
partner, etc. |
|
x
|
x |
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Chapter
V
|
ALLOWANCES
AND RELIEFS |
|
39
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Allowance
for life insurance |
|
40
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Allowance
for contributions to Provident Funds, etc. |
|
41
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Allowance
for investment in Defence Savings and NIT Certificates, etc |
|
41A
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Allowance
for investment in shares |
|
42
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Allowance
for purchase of books |
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43
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Exemption
for investments in the share-capital of approved investment, holding
and industrial companies |
|
44
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Retirement
annuity contracts and trust schemes |
|
44A
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Retirement
annuity contract for professionals |
|
44AA
|
Retirement
annuity scheme |
| x |
x |
|
44B
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Allowance
for mark up paid (Omitted) |
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45
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Limitation as to relief |
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46
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Contribution
to benevolent fund and group insurance |
|
47
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Allowance
for donations for charitable purposes |
|
48
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Exemption
from tax of newly established industrial undertakings |
|
49
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Allowances
to be treated as deductions from income |
