Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Compulsory Deposit Scheme (Income-Tax Payers) Amendment Act, 1985 25 of 1985 [30 March 1985] CONTENTS 1. Short Title 2. Amendment Of Section 8 Compulsory Deposit Scheme (Income-Tax Payers) Amendment Act, 1985 25 of 1985 [30 March 1985] An Act further to amend the Compulsory Deposit Scheme (Income) tax Payers) Act, 1974. BE it enacted by Parliament in the Thirty- sixty Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Compulsory Deposit Scheme (Income- tax Payers) Amendment Act, 1985. 2. Amendment Of Section 8 :- In section 8 of the Compulsory Deposit Scheme (Income-tax Payers) Act, 1974, (38 of 1974) in sub-section (1),-- (a) in the proviso, for the words "Provide that", the words "Provided further that" shall be substituted; (b) before the proviso as so amended, the following proviso shall be inserted, namely:-- "Provided that no depositor shall be entitled to withdraw before the expiry of the financial year 1985-86 any amount which, in accordance with the foregoing provisions of this sub-section, is repayable or payable during that financial year and the provisions of sub-section (2) shall apply in relation to such amount as they apply in relation to any amount referred to in that subsection:".