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Union of India - Section

Section 45 in Finance Act, 2020

45. Amendment of section 92F.

- In section 92F of the Income-tax Act, for clause (iv), the following clause shall be substituted, namely:-'(iv) "specified date" means the date one month prior to the due date for furnishing the return of income under sub-section (1) of section 139 for the relevant assessment year;'.