 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Special Economic Zones Act, 2005 Schedule 1 THE FIRST SCHEDULE (See Sections 7 and 54) Enactments 1. The Agricultural Produce Cess Act, 1940 (27 of 1940) 2. The Coffee Act, 1942 (7 of 1942) 3. The Mica Mines Labour Welfare Fund Act, 1946 (22 of 1946) 4. The Rubber Act, 1947 (24 of 1947) 5. The Tea Act, 1953 (29 of 1953) 6. The Salt Cess Act, 1953 (49 of 1953) 7. The Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955) 8. The Additional Duties of Excise (Goods of Special Importance) Act, 1957 (58 of 1957) 9. The Sugar (Regulation of Production) Act, 1961 (55 of 1961) 10. The Textile Committee Act, 1963 (41 of 1963) 11. The Produce Cess Act, 1966(15 of 1966) 12. The Marine Products Export Development Authority Act, 1972 (13 of 1972) 13. The Coal Mines (Conservation and Development) Act, 1974 (28 of 1974) 14. The Oil Industry (Development) Act, 1974 (47 of 1974) 15. The Tobacco Cess Act, 1975 (26 of 1975) 16. The Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 (40 of 1978) 17. The Sugar Cess Act, 1982 (3 of 1982) 18. The Jute Manufactures Cess Act, 1983 (28 of 1983) 19. The Agricultural and Processed Food Products Export Cess Act, 1985 (3 of 1986) 20. The Spices Cess Act, 1986 (11 of 1986) 21. The Research and Development Cess Act, 1986 (32 of 1986)    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back