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Economic Offences (Inapplicability of Limitation) Act, 1974 THE SCHEDULE [Section 2] (1) The Indian Income Tax Act, 1922 (11 of 1922). (1A) Clause (a) of section 63 of the Copyright Act, 1957 (14 of 1957). (2) The Income Tax Act, 1961 (43 of 1961). (2A) The Interest Tax Act, 1974. (2B) The Hotel Receipts Tax Act, 1980. (2C) The Expenditure Tax Act, 1987. (3) The Companies (Profits) Surtax Act, 1964 (7 of 1964). (4) The Wealth Tax Act, 1957 (27 of 1957). (5) The Gift Tax Act, 1958 (18 of 1958). (6) The Central Sales Tax Act, 1956 (74 of 1956). (7) The Central Excises and Salt Act, 1944 (1 of 1944). (8) The Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955). (9) The Customs Act, 1962 (52 of 1962). (10) The Gold (Control) Act, 1968 (45 of 1968). (11) The Imports and Exports (Control) Act, 1947 (18 of 1947). (12) The Foreign Exchange Regulation Act, 1947 (7 of 1947). (13) The Foreign Exchange Regulation Act, 1973 (46 of 1973). (14) The Capital Issues (Control) Act, 1947 (29 of 1947). (15) The Indian Stamp Act, 1899 (2 of 1899). (16) The Emergency Risks (Goods) Insurance Act, 1962 (62 of 1962). (17) The Emergency Risks (Factories) Insurance Act, 1962 (63 of 1962). (18) The Emergency Risks (Goods) Insurance Act, 1971 (50 of 1971). (19) The Emergency Risks (Undertakings) Insurance Act, 1971 (51 of 1971). (20) The General Insurance Business ( Nationalisation ) Act, 1972 (57 of 1972). (21) The Industries (Development and Regulation) Act, 1951 (65 of 1951).    |
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