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Status : Active
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Title |
CHAPTER I - Preliminary
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1 |
Short title and commencement
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Title |
CHAPTER II - RATES OF INCOME-TAX
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2 |
Income-tax
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Title |
CHAPTER III - DIRECT TAXES
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3 |
Amendment of section 2
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4 |
Amendment of section 10
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5 |
Amendment of section 35
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6 |
Amendment of section 35AD
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7 |
Amendment of section 36
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8 |
Amendment of section 40A
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9 |
Amendment of section 80CCE
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10 |
Amendment of section 80CCF
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11 |
Amendment of section 80-IA
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12 |
Amendment of section 80-IB
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13 |
Amendment of section 92C
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14 |
Amendment of section 92CA
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15 |
Insertion of new section 94A
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16 |
Amendment of section 115A
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17 |
Insertion of new section 115BBD
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18 |
Amendment of section 115JB
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19 |
Insertion of new Chapter XII-BA
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20 |
Amendment of section 115-O
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21 |
Amendment of section 115R
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22 |
Amendment of section 131
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23 |
Amendment of section 133
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24 |
Amendment of section 139
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25 |
Amendment of section 143
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26 |
Amendment of section 153
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27 |
Amendment of section 153B
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28 |
Insertion of new section 194LB
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29 |
Amendment of section 245C
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30 |
Amendment of section 245D
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31 |
Omission of section 282B
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32 |
Insertion of new section 285
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33 |
Amendment of section 296
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34 |
Amendment of Fourth Schedule
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35 |
Amendment of section 22D of Act 27 of 1975
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Title |
CHAPTER IV - INDIRECT TAXES
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36 |
Amendment of section 2
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37 |
Amendment of section 3
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38 |
Substitution of new section for section 17
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39 |
Amendment of section 18
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40 |
Amendment of section 19
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41 |
Amendment of section 27
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42 |
Substitution of new section for section 28
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43 |
Substitution of new section for sections 28AA and 28AB
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44 |
Amendment of section 46
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45 |
Amendment of section 50
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46 |
Amendment of section 75
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47 |
Amendment of section 110A
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48 |
Amendment of section 114A
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49 |
Amendment of section 124
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50 |
Insertion of new section 131BA
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51 |
Insertion of new section 142A
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52 |
Amendment of section 150
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53 |
Amendment of section 151A
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54 |
Amendment of section 157
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55 |
Amendment of notifications issued under section 25 of Customs Act
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56 |
Special provisions exempting duty of customs on certain imports of fresh garlic
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57 |
Amendment of section 3
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58 |
Amendment of section 9A
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59 |
Amendment of section 9AA
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60 |
Amendment of First Schedule and Second Schedule
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61 |
Special provisions to impose final safeguard duty on Caustic Soda Lye during certain period
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62 |
Amendment of section 4A
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63 |
Substitution of new section for section 11A
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64 |
Substitution of new section for section 11AA and 11AB
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65 |
Substitution of new section for section 11AC
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66 |
Insertion of new section 11E
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67 |
Amendment of section 12
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68 |
Insertion of new section 12F
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69 |
Insertion of new section 35R
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70 |
Amendment of section 38
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71 |
Amendment of rule 3 of CENVAT Credit Rules, 2004
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72 |
Amendment of notifications issued under section 5A of Central Excise Act
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73 |
Amendment of First Schedule and Third Schedule
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Title |
CHAPTER V - SERVICE TAX
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74 |
Amendment of Act 32 of 1994
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75 |
Validation of exemption given to a person by tour operator having contract carriage permit for inter-State or intra-State transportation of passengers with retrospective effect
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Title |
CHAPTER VI - MISCELLANEOUS
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76 |
Amendment of Act 16 of 1955
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77 |
Amendment of section 15 of Act 74 of 1956
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78 |
Amendment of First Schedule to Act 58 of 1957
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79 |
Amendment of Second Schedule to Act 28 of 2005
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SCHEDULE I
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SCHEDULE II
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SCHEDULE III
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SCHEDULE IV
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SCHEDULE V
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SCHEDULE VI
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SCHEDULE VII
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SCHEDULE VIII
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SCHEDULE IX
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SCHEDULE X
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SCHEDULE XI
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SCHEDULE XII
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SCHEDULE XIII
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