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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2) in Finance Act, 2013

(2)For the purposes of sub-section (i), the Central Government shall have and shall be deemed to have the power to amend the notification referred to in sub-section (i) with retrospective effect as if the Central Government had the power to amend the said notification under sub-section (i) of section 25 of the Customs Act, 1962 (52 of 1962) retrospectively, at all material times.