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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Taxation Laws (Continuation And Validation Of Recovery Proceedings) Act, 1964

(d)"Taxing Authority", in relation to any scheduled Act, means an officer (by whatever name called) empowered to serve upon as assessee a notice of demand in respect of any Government dues under that Act;