Amendment of section 206C
Amendment of section 206C.
72. In section 206C of the Income-tax Act,—
| (a) | sub-section (1D) shall be omitted; | |
| (b) | sub-section (1E) shall be omitted; | |
| (c) | in sub-sections (2), (3), (3A) and sub-section (9), the words, brackets, figure and letter "or sub-section (1D)" wherever they occur, shall be omitted; | |
| (d) | in sub-section (6A), in the first proviso, the words, brackets, figure and letter ", other than a person referred to in sub-section (1D)," shall be omitted; | |
| (e) | in sub-section (7), in the proviso, the words, brackets, figure and letter ", other than a person referred to in sub-section (1D)," shall be omitted; | |
| (f) | in the Explanation occurring after sub-section (11),— |
| (A) | in clause (aa),— |
| (I) | sub-clause (ii) shall be omitted; | |
| (II) | after sub-clause (ii), the following sub-clause shall be inserted, namely:— |
| "(iii) | sub-section (1F) means a person who obtains in any sale, goods of the nature specified in the said sub-section, but does not include,— |
| (A) | the Central Government, a State Government and an embassy, a High Commission, legation, commission, consulate and the trade representation of a foreign State; or | |
| (B) | a local authority as defined in Explanation to clause (20) of section 10; or | |
| (C) | a public sector company which is engaged in the business of carrying passengers."; |
| (B) | clause (ab) shall be omitted. | |
| (C) | in clause (c), for the words, brackets, figures and letters "or sub-section (1D) are sold or services referred to in sub-section (1D) are provided", the words "are sold" shall be substituted. |