Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1(1)] [Section 1] [Entire Act] Union of India - Subsection Section 1(1)(g) in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020 (g)“disputed income”, in relation to an assessment year, means the whole or so much of the total income as is relatable to the disputed tax;