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[Cites 0, Cited by 0] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(1) in Government of India Act, 1935

(1)In the foregoing provisions of this chapter " net proceeds " means in relation to any tax or duty the proceeds thereof reduced by the cost of collection, and for the purposes of those provisions the net proceeds of any tax or duty, or of any part of any tax or duty, in or attributable to any area shall be ascertained and certified by the Auditor-General of India, whose certificates shall be final.