In section 245A of the Income-tax Act, with effect from the 1st day of February, 2021,––(i)after clause (d), the following clause shall be inserted and shall be deemed to have been inserted, namely:––‘(da) “Interim Board” means the Interim Board for Settlement constituted under section 245AA;’;(ii)after the clause (e), the following clauses shall be inserted and shall be deemed to have been inserted, namely:––‘(ea) “Member of the Interim Board” means a Member of the Interim Board;(eb)“pending application” means an application which was filed under section 245C and which fulfils the following conditions, namely: —(i)it was not declared invalid under sub-section (2C) of section 245D; and(ii)no order under sub-section (4) of section 245D was issued on or before the 31st day of January, 2021 with respect to such application;’.
