(3)Every notification issued under this section shall be laid before each House of Parliament.] [Inserted by Act 16 of 1981, Section 22 (w.r.e.f. 1.4.1981).][Explanation. - For the purposes of this section,-(a)"mineral oil" includes petroleum and natural gas;(b)"status" means the category under which the assessee is assessed as "individual", "Hindu undivided family" and so on.]
