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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2) in Finance Act, 2015

(2)Without prejudice to the generality of the powers conferred by sub-section (1), such rules may provide for -
(a)such other amounts referred to in clause (c) of sub-section (2) of section 122;
(b)the utilisation of the Fund for the purposes under sub-section (3) of section 122;
(c)the composition of the Committee for managing the Fund under sub-section