Income Tax Department

Ministry of Finance, Government of India

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Section 91

Amendment of Fourth Schedule

Section

Section Number

91

Chapter

CHAPTER IV - INDIRECT TAXES

Act

Finance Acts

Year

2019 (No. 2)

Amendment of Fourth Schedule

Amendment of Fourth Schedule

Central Excise

Amendment of Fourth Schedule

91. In the Fourth Schedule to the Central Excise Act, 1944 (1 of 1944), in Chapter 27, for the entry in column (4) occurring against tariff item 2709 20 00, the entry "Re.1 per tonne" shall be substituted.

Footnotes