Income Tax Department

Ministry of Finance, Government of India

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Section 91A

Exemptions to be either prospective or retrospective

Section

Section Number

91A

Chapter

CHAPTER VIII - MISCELLANEOUS

Act

Employees’ State Insurance Act, 1948

Year

Exemptions to be either prospective or retrospective

Exemptions to be either prospective or retrospective

[Exemptions to be either prospective or retrospective.

91 A. Any notification granting exemption under section 87, section 88, section 90 or section 91 may be issued so as to take. effect [ prospectively] on such date as may be specified therein.]

 

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