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[Cites 0, Cited by 0] [Section 12AB(1A)] [Section 12AB] [Entire Act]

Union of India - Subsection

Section 12AB(1A)(iii) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(iii)in sub-section (6), in clause (ii), after the words "National Committee", the words and brackets "or the Principal Chief Commissioner of Income Tax (Exemption) or the Chief Commissioner of Income Tax (Exemption), as the case may be," shall be inserted;