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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(a) in Finance Act, 1999

(a)in sub-section (2), with effect from the 1st June, 1999,-
(i)in clause (a), for the portion beginning with the words "where the Chief Commissioner" and ending with the words "may allow in this behalf", the words "within such further period as the competent authority may allow in this behalf" shall be substituted;
(ii)after clause (a), the following Explanation shall be inserted, namely:-