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[Cites 0, Cited by 0] [Section 6(7A)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7A)(ii) in The Service Tax Rules, 1994

(ii)[in all other cases, 3 per cent. of the premium charged from policy holder in the first year and 1.5 per cent. of the premium charged from policy holder in the subsequent years;]