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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1A) in The Service Tax Rules, 1994

(1A)[ For the purposes of sub-rule (1), the Central Board of Excise and Customs may, by an order specify the documents which are to be submitted by the assessee along with the application within such period, as may be specified in the said order.] [Inserted by Notification No.48/2011-Service Tax dated 19.10.2011.]