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[Cites 0, Cited by 0] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(5) in The Finance Act, 2017

(5)The balance of all monies received by, or advanced to the Tribunal, Appellate Tribunal or other Authorities specified in column (2) of the Ninth Schedule and not spent by it before the appointed day, shall, on and from the appointed day, stand transferred to an vest in the Central Government which shall be utilised for the purposes stated in sub-section (7).