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[Cites 0, Cited by 0] [Section 66E] [Entire Act]

Union of India - Subsection

Section 66E(I) in Finance Act, 2012

(I)the expression "competent authority" means the Government or any authority authorised to issue completion certificate under any law for the time being in force and in case of non-requirement of such certificate from such authority, from any of the following, namely: -