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The Central Boards of Revenue Act, 1963 Act No. 54 of 1963 [30th December, 1963.] An Act to provide for the constitution of separate Boards of Revenue for Direct Taxes and for 1[Indirect Taxes and Customs] and to amend certain enactments for the purpose of conferring powers and imposing duties on the said Boards. BE it enacted by Parliament in the Fourteenth Year of the Republic of India as follows:-    |
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