Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Agricultural Produce Cess Act, 1940.

4. Power to exclude articles from Schedule:-

he Central Government may after previous consultation with the council, by [notification] [For such notification , see Gazette of India, 1940, Pt. I, p.1323.] in the Official Gazette, direct that any article specified in the Schedule shall cease to the subject to the duty imposed by section 3, and thereupon, so long as the notification remains in force, that article shall deemed not to be included in the schedule.