Section 144B(14D) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
(14D)Every notification issued under sub-section (14B) and sub-section (14C) shall, as soon as may be after the notification is issued, be laid before each House of Parliament.";(XXVI)after section 151, the following section shall be inserted with effect from the 1st day of November, 2020, namely:-
