Section 143(55)(E) in Finance Act, 2012

[Cites 0, Cited by 0] [Section 143(55)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(55)(E) in Finance Act, 2012

(E)in section 66A, after Explanation 2 occurring at the end of sub-section (2), the following sub-section shall be inserted with effect from such date as the Central Government may, by notification, appoint, namely: -

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Union of India - Subsection

Section 143(55)(E) in Finance Act, 2012