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[Cites 0, Cited by 0] [Section 157A(1A)] [Section 157A] [Entire Act]

Union of India - Subsection

Section 157A(1A)(XXIX) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(XXIX)after section 197A, the following section shall be inserted and shall be deemed to have been inserted with effect from the 14th day of May, 2020, namely:-