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

Union of India - Subsection

Section 1(1)(b) in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020

(b)“appellate forum” means the Supreme Court or the High Court or the Income Tax Appellate Tribunal or the Commissioner (Appeals);