Section 12AB(2) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
(2)All applications, pending before the Principal Commissioner or Commissioner on which no order has been passed under clause (b) of sub-section (1) of section 12AA before the date on which this section has come into force, shall be deemed to be applications made under sub-clause (vi) of clause (ac) of sub-section (1) of section 12A on that date.
