Section 1606 in Banking Cash Transaction Tax Rules, 2005
1606.
S.O. 737(E), dated 30.5.2005.- In exercise of the powers conferred by sub-section (1) read with subsection (2) of section 111 of the Finance Act, 2005 (18 of 2005), the Central Government hereby makes the following rules for carrying out the provisions of Chapter VII of the said Act relating to banking cash transaction tax, namely:-
