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[Cites 0, Cited by 1] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2) in Finance Act, 1999

(2)Any reference to the Schedule to the Central Excise Tariff Act in any Central Act, or rules and regulations made or the notifications issued thereunder shall, save as otherwise expressly provided and unless the context otherwise requires, be construed as a reference to the First Schedule and the Second Schedule to the Central Excise Tariff Act.