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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(1)(ii) in Finance Act, 2020

(ii)central tax at the rate of six per cent. shall be levied or collected in respect of supply of pulley, wheels and other parts (falling under heading 8483) and used as parts of agricultural machinery (falling under headings 8432, 8433 and 8436), during the period commencing from the 1st day of July, 2017 and ending with the 31st day of December, 2018 (both days inclusive).