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Union of India - Section

Section 6 in The Building And Other Construction Workers 'welfare Cess Act, 1996

6. Power to exempt.

- Notwithstanding anything contained in this Act, the Central Government may, by notification in the Official Gazette, exempt any employer or class of employers in a State from the payment of cess payable under this Act where such cess is already levied and payable under any corresponding law in force in that State.