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 4] [Entire Act] Union of India - Section Section 89 in Finance Act, 2020 89. Amendment of section 196D. - In section 196D of the Income-tax Act, in sub-section (1),-(a)for the words "in cash or by the issue of a cheque or draft or by any other mode", the words "by any mode" shall be substituted;(b)the proviso shall be omitted.
