| Section/Schedule | Particulars |
| Finance Act | |
| 2/Ist | Rate structure 4-13 |
| Schedule | |
| Income-tax Act | |
| 10(14) | Listing of exempt allowances under section 10(14) in the Income-tax Rules 14 |
| 10(15)(v) | Enlarging scope of income-tax exemption on interest and deposits for benefit of victims of the Bhopal gas leak Disaster 15 |
| 10(23D) | Removal of condition of specification for purposes of section 10(23D) in case of Mutual funds registered with SEBI 16 |
| 10(23AAA) | Income-tax exemption to funds established for welfare of employees of which such employees are members 17 |
| 10(23F)/112 | Income-tax exemption on income by way of dividends and long-term capital gains of venture capital funds and venture capital companies 18 |
| 10(25A) | Income-tax exemption to Employees�� State Insurance Fund 19 |
| 10(26BB)/80G | Tax relief for National Minorities Development and Finance Corporation and such other State level Corporations 20 |
| 10A | Restricting five-year tax holiday under section 10A to units in FTZs exporting at least 75 per cent of their turnover 21 |
| 17(3)(ii) | Removal of anomaly 22 |
| 32(1)(ii), first | Withdrawal of deduction of full cost of minor items of |
| Proviso | machinery or plant 23 |
| 33AC | Limiting deduction to 50% only in respect of income derived from carrying on of shipping operations 24 |
| 35CCA/ | Deduction for payments to National Urban Poverty Erad- |
| 80GGA | ication Fund 25 |
| 36(1))(viii) | Deduction in respect of income from long-term finance for development of infrastructure facilities 26 |
| 40A(3) | Disallowance of 20% of cash expenditure 27 |
| 43(3) | Exclusion of plantations and livestock from the definition of plant 28 |
| 44AB/139/271B | Furnishing of tax audit report 29 |
| 55(2)(aa) | Simplified procedure for computation of capital gain on transfer of bonus shares 30 |
| 10(10D)/80DDA | Income-tax relief to a guardian for providing for maintenance of handicapped persons on the guardian��s death 31 |
| 80G | Hundred per cent deduction for donations to Zila Saksharta Samitis for primary and adult education 32 |
| 80HHE | Making the deduction in respect of profits from export of computer software under section 80HHE open-ended 33 |
| 80-IA | Five year tax holiday for infrastructure development 34 |
| Continuance of fiscal incentive under section 80-IA for small scale industrial units commencing production after 1-4-1995 35 | |
| 80L | Incentive for savings 36 |
| 80U | Relief to handicapped persons suffering from permanent physical disability, blindness or mental retardation 37 |
| 88 | Rebate under section 88 on subscription to life insurance policy-removal of condition regarding premiums exceeding 10 per cent of sum assessed 38 |
| 113/132(5)/ | Special procedure for assessment of search cases 39 |
| Chapter XIV-B, | |
| Consisting of | |
| Sections158B | |
| to 158BH/253 | |
| (1)/(3) | |
| 115K | Raising the qualifying limits for the purposes of the simplified procedure for small businessmen 40 |
| 133 | Power to call for information when no proceeding is pending 41 |
| 133A | Authorisation for conducting survey 42 |
| 139A | Enlargement of the scope of the provisions relating to permanent account numbers 43 |
| 145 | Methods of accounting and accounting standards for computing income 44 |
| 194A(3) | Deduction of tax at source from interest on time deposits with banks 46 |
| 194C | Enlarging scope of provisions regarding deduction of tax at source from payments to contractors and sub-contractors 47 |
| 194-I | Reduction of rate of deduction of tax at source from rent in certain cases 48 |
| 194J/198 to | Deduction of tax at source from payments by way of fees |
| 200/202 to 205 | for professional services or fees for technical services 49 |
| 194K/196A/197/ | Deduction of tax at source from income in respect of units |
| 197A/198 to 200 | of specified Mutual Funds or of the UTI 50 |
| and 202 to 205 | |
| 245C and 245D | Settlement Commission 51 |
| 269UC and 269D | Modifications of provisions for pre-emptive purchase of immovable properties under Chapter XX-C 52 |
| 293A | Provision for modification of the status of persons engaged in business of prospecting, etc., of mineral oils 53 |
|
Compulsory Deposit Scheme (Income-tax Payers) Act, 1974 |
|
| Repealing of the Compulsory Deposit Scheme (Income-tax Payers) Act, 1974 54 |