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[Cites 0, Cited by 22] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(1) in Finance Act, 2012

(1)In die notification of the Government of India in the Ministry of Finance (Department of Revenue) number GS.R. 254(E), dated the 16th March, 1995, issued under sub-section (1) of section 5 A of the Central Excise Act, 1944 (1 of 1944). read with sub-section (3) of section 3 of die Additional Duties of Excise (Goods of Special Importance) Act, 1957, (58 of 1957). in the TABLE, after S.No. 19 and die entries relating thereto, die following S.No. and the entries shall be and shall be deemed to be inserted retrospectively with effect from the 20th day of April, 2011, namely: -
(1) (2) (3)
"20. All goods falling under heading 8607 If the goods are, -
    (i) manufactured by a factory belonging to the CentralGovernment; and
    ii) intended for use by any Department of the CentralGovernment."