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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 29 in The Oil And Natural Gas Commission Act, 1959

29. Liability of Commission to pay taxes and fees.

The Commission shall be deemed to be a company within the meaning of any enactment for the time being in force providing for the levy of any tax or fee by the Central Government or a State Government and shall be liable to pay such tax or fee accordingly.