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

Union of India - Subsection

Section 2(1)(xva) in Faceless Assessment Scheme, 2019

(xva)[ "eligible assessee" shall have the same meaning as assigned to in clause (b) of subsection (15) of section 144C of the Act;] [Inserted by Notification No. S.O. 741(E)., dated 17.2.2021 (w.e.f. 12.9.2019).]