- In section 245N of the Income-tax Act, with effect from the 1st day of October, 2014,-(A)in clause (a),-(I)in sub-clause (ii), at the end, the word "or" shall be inserted;(II)after sub-clause (ii) and before the long line, the following sub-clause shall be inserted, namely:-"(iia) a determination by the Authority in relation to the tax liability of a resident applicant, arising out of a transaction which has been undertaken or is proposed to be undertaken by such applicant,"(B)in clause (b), after sub-clause (ii), the following sub-clause shall be inserted, namely:-" (iia) is a resident referred to in sub-clause (iia) of clause (a) falling within any such class or category of persons as the Central Government may, by notification in the Official Gazette, specify; or"(C)for clause (f) the following clauses shall be substituted, namely:-(f)"Member" means a Member of the Authority and includes the Chairman and Vice-chairman;(g)"Vice-chairman" means the Vice-chairman of the Authority.'.
