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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(1)(i) in Finance Act, 2020

(i)no integrated tax shall be levied or collected in respect of supply of fishmeal (falling under heading 2301), during the period commencing from the 1st day of July, 2017 and ending with the 30th day of September, 2019 (both days inclusive);