Section 2(1)(b) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(b)"specified Act" means-

(i)the Wealth-tax Act, 1957 (27 of 1957);

(ii)the Income-tax Act, 1961 (43 of 1961);

(iii)the Prohibition of Benami Property Transactions Act, 1988 (45 of 1988);

(iv)Chapter VII of the Finance (No. 2) Act, 2004 (22 of 2004);

(v)Chapter VII of the Finance Act, 2013 (17 of 2013);

(vi)the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015);

(vii)Chapter VIII of the Finance Act, 2016 (28 of 2016); or

(viii)the Direct Tax Vivad se Vishwas Act, 2020 (3 of 2020).

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