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[Section 2(b)(i)] [Section 2(b)] [Section 2] [Complete Act]
Central Government Act
Section 2(b)(i)(b) in The Finance Act, 1996
(b) fees for rendering technical services received from Government or an Indian concern in pursuance of an agreement made by it with the Government or the Indian concern after the 29th day of February, 1964 but before the 1st day of April, 1976 , and where such agreement has, in either 50 per cent.; case, been approved by the Central Gover- nment.