Section 134(1)(b) in Finance Act, 1999

[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

(b)the Schedule shall be re-numbered as the First Schedule and, -

(i)in the First Schedule as so re-numbered, -

(A)for the heading "The Schedule Excise Tariff", the heading "The First Schedule" shall be substituted;

(B)for the word "Schedule" wherever it occurs, the words "Fist Schedule" shall be substituted;

(ii)the First Schedule as so re-numbered shall be further amended in the manner specified in the Fourth Schedule;

(iii)after the First Schedule as so re-numbered, the Schedule specified in the Fifth Schedule shall be inserted.

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