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The Foreign Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Act, 2002 3. Exemption from levy of taxes and duties on fuel and lubricants supplied to aircraft of other countries.- Where, in pursuance of the Convention or Agreement with any other country or countries, it is necessary to grant exemption from levy of taxes and duties on fuel and lubricants filled into receptacles forming part of any aircraft of any other country or countries under any law of a State or Union territory in India, the Central Government may, by notification in the Official Gazette, make such provisions as may be necessary for giving effect to the said Convention or Agreement and thereupon the said provision shall apply accordingly and, notwithstanding anything contrary contained in any other law, shall in such application have the force of law in India.    |
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