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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(d) in The Finance Act, 2018

(d)in clause (48B) [as inserted by section 6 of the Finance Act, 2017], after the word, brackets, figures and letter "clause (48A)", the words "or on termination of the said agreement or the arrangement, in accordance with the terms mentioned therein, as the case may be," shall be inserted with effect from the 1st day of April, 2019.