- In section 295 of the Income-tax Act, in sub-section (2), with effect from the 1st day of April, 2016,-(i)clause (ee) shall be renumbered as clause (e) and after clause (e) as so renumbered, the following clause shall be inserted, namely:-"(ee) the matters specified in Chapter X-A;";(ii)after clause (eec), the following clause shall be inserted, namely:-"(eed) remuneration of Chairperson and members of the Approving Panel under sub-section (18) and procedure and manner for constitution of, functioning and disposal of references by, the Approving Panel under sub-section (21) of section 144BA;".
