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Union of India - Section

Section 15 in Finance (No. 2) Act, 2014

15. Amendment of section 43.

- In section 43 of the Income-tax Act, in clause (5), in the proviso, in clause (e), for the words "recognised association", the words and figures "recognised association, which is chargeable to commodities transaction tax under Chapter VII of the Finance Act, 2013" (17 of 2013) shall be substituted.