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Part III Amendments to the Expenditure-Tax Act, 1987 (35 of 1987) 1. In section 13, in sub-section (4), for the words "or any order of a High Court", the words "or any order of the National Tax Tribunal or of a High Court" shall be substituted. 2. In section 21, in sub-section (7), after the words "Appellate Tribunal,", the words "the National Tax Tribunal," shall be inserted.    |
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