Section 66F(4)(T) in Finance Act, 2012

[Cites 0, Cited by 0] [Section 66F(4)] [Section 66F] [Entire Act]

(T)in section 94, in sub-section (2), -

(i)clause (ee) shall be omitted;

(ii)in clause (hhh), after the words "provision of taxable service", the words, figures and letter "under section 66C" shall be inserted;

(iii)clause (1) shall be re-lettered as clause (k) thereof and before the clause (k) as so re-lettered, the following shall be inserted, namely: -

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