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5. In section 10 of the principal Act, (a) in sub-section (1) (i) for the words "in lieu of the tax payable by him, an amount calculated at such rate", the words, brackets and figures "in lieu of the tax payable by him under sub-section (1) of section 9, an amount of tax calculated at such rate" shall be substituted; (ii) in the proviso, for the words "one crore rupees", the words "one crore and fifty lakh rupees" shall be substituted; (iii) after the proviso, the following proviso shall be inserted, namely: "Provided further that a person who opts to pay tax under clause (a) or clause (b) or clause (c) may supply services (other than those referred to in clause (b) of paragraph 6 of Schedule II), of value not exceeding ten per cent. of turnover in a State or Union territory in the preceding financial year or five lakh rupees, whichever is higher."; (b) in sub-section (2), for clause (a), the following clause shall be substituted,namely: "(a) save as provided in sub-section (1), he is not engaged in the supply of services;".    |
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