Section 3(1)(via) in CENVAT Credit Rules, 2004

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Union of India - Subsection

Section 3(1)(via) in CENVAT Credit Rules, 2004

(via)[the Secondary and Higher Education Cess on excisable goods leviable under section 136 read with section 138 of the Finance Act, 2007 (22 of 2007);] [Substituted by Notification No. 27/2007-C.E. (N.T.), dated 12th May 2007 (w.e.f. 12th May 2007)]

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Union of India - Subsection

Section 3(1)(via) in CENVAT Credit Rules, 2004