Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 18] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1) in The Textiles Committee Act, 1963

(1)There shall be levied and collected as a cess for the purposes of this Act, a duty of excise on all textiles and on all textile machinery manufactured in India at such rate, not exceeding one per cent. ad valorem as the Central Government may, by notification in the Official Gazette, fix:Provided that no such cess shall be levied on textiles manufactured from out of handloom or powerloom industry.