Introduction A New I.T. Provision for Professional People Several new provisions have been inserted in the Income-tax Act, 1961 by the Taxation Laws (Amendment) Act, 1975. Many of these amendments are based on the recommendations of the Wanchoo Committee. One of such provisions directly affecting all professional people is the insertion of a new section 44AA in the I.T. Act. This section, so far as the lawyers are concerned, makes the provision requiring every person carrying on legal profession to compulsorily maintain books of account and certain other documents as would enable the Income-tax Officer to compute his total income under the I.-T. Act. This requirement is not affected by the income of the lawyer. A power has also been conferred on the Central Board of Direct Taxes under that provision to prescribe certain types of books of account and other documents to be kept and maintained, inter alia, by Lawyers, the particul ....