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[Cites 0, Cited by 0] [Section 132(2)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(2)(g) in Finance Act, 2015

(g)clauses (d), (e) and (f) shall not be held to or affect the general application of section 6 of the General Clauses Act, 1897, (10 of 1897) with regard to the effect of repeal to matters not covered under these sub-sections.