Section 147(3)(a) in Government of India Act, 1935

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Union of India - Subsection

Section 147(3)(a) in Government of India Act, 1935

(a)every such agreement or direction as aforesaid shall be such as to secure that no such remission or payment shall be made by virtue of the agreement or direction until the Provinces have begun to receive moneys under the section of this chapter relating to taxes on income, and, in the case of a remission, that the remission shall be complete before the expiration of twenty years from the date of the accession to the Federation of the State in question, or before the end of the second prescribed period referred to in subsection(2) of the said section, whichever first occurs ; and

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Union of India - Subsection

Section 147(3)(a) in Government of India Act, 1935