Section 4(2)(b) in The Cine-Workers Welfare Cess Act, 1981

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Union of India - Subsection

Section 4(2)(b) in The Cine-Workers Welfare Cess Act, 1981

(b)by the producer of a film on any amount of duty refunded to him under the first proviso to sub-section (1) and repaid by him to Central Government under the second proviso to that sub-section, from the date of such refund to the date of such repayment.

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Union of India - Subsection

Section 4(2)(b) in The Cine-Workers Welfare Cess Act, 1981