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[Cites 0, Cited by 0] [Section 144B(9)] [Section 144B] [Entire Act]

Union of India - Subsection

Section 144B(9)(p) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(p)"Mobile app" shall mean the application software of the Income-tax Department developed for mobile devices which is downloaded and installed on the registered mobile number of the assessee;