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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(8A) in The Income Tax Act, 1961

(8A)[The Central Government, if it considers necessary or expedient so to do, may, by notification in the Official Gazette, omit any article or thing from the list of articles or things specified in the Eleventh Schedule.] [ Inserted by Act 29 of 1977, Section 9 (w.e.f. 1.4.1978).]