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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(2) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993

(2)The Government may, by notification, remit in whole or in part such tax in respect of FFBs used or intended to be used in a factory or any purpose specified in such notification.