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Union of India - Section

Section 11 in THE TRIBUNALS REFORMS ACT, 2021

11. AMENDMENT TO THE INCOME-TAX ACT, 1961

In section 252A of the Income-tax Act, 1961, for the words and figures "Part XIV of Chapter VI of the FinanceAct, 2017, shall be governed by the provisions of the section 184 of that Act", the words and figures "the Tribunal Reforms Act, 2021, shall be governed by the provisions of Chapter II of the said Act" shall be substituted.