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[Cites 0, Cited by 1] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in Expenditure-Tax Act, 1987

(3)It shall [come into force on such date] [1st November, 1987, vide notification No. S.O. 919(E), dated 14th October, 1987, see Gazette of India, Extraordinary, Part II, sec. 3(ii).] as the Central Government may, by notification in the Official Gazette, appoint.