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[Cites 0, Cited by 0] [Section 12AB(1A)] [Section 12AB] [Entire Act]

Union of India - Subsection

Section 12AB(1A)(iv) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(iv)in any other case, at least one month prior to commencement of the previous year relevant to the assessment year from which the said approval is sought: