Section 245MA(3)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245MA(3)(a) in The Income Tax Act, 1961

(a)eliminating the interface between the Dispute Resolution Committee and the assessee in the course of dispute resolution proceedings to the extent technologically feasible;

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Union of India - Subsection

Section 245MA(3)(a) in The Income Tax Act, 1961