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

Union of India - Subsection

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

(g)"computer resource of assessee" shall include assessee's registered account in designated portal of the Income-tax Department, the Mobile App linked to the registered mobile number of the assessee, or the registered email address of the assessee with his email service provider;