Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] Union of India - Section Section 141 in THE FINANCE ACT, 2021 141. Amendment of section 28A. In section 28A of the principal Act, for the words “paid to the Central Government”, the words “allocated to or reserved for the members” shall be substituted.
