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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(12)(b) in The Payment Of Bonus Act, 1965

(b)any other tax which, having regard to its nature or incidence, may be declared by the Central Government, by notification in the Official Gazette, to be a direct tax for the purposes of this Act;