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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2) in Finance Act, 2013

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(a)the time within which and the form and the manner in which the return shall be delivered or caused to be delivered or furnished under section 120;
(b)the form in which an appeal may be filed and the manner in which it may be verified under sections 129 and 130.