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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(1)(a) in Government of India Act, 1935

(a)where a trade or business of any kind is carried on by or on behalf of the Government of a Province in any part of British India outside that Province or by a Ruler in any part of British India, nothing in this subsection shall exempt that Government or Ruler from any Federal taxation in respect of that trade or business, or any operations connected therewith, or any income arising in connection therewith, or any property occupied for the purposes thereof ;