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Union of India - Section

Section 118 in Finance Act, 2015

118. Amendment of section 94.

- In section 94 of the 1994 Act, in sub-section (2), for clause (aa), the following clause shall be substituted, namely: -"(aa) determination of the amount and value of taxable service, the manner thereof, and the circumstances and conditions under which an amount shall not be a consideration, under section 67;".