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[Cites 0, Cited by 1] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020

(1)The Central Board of Direct Taxes may, from time to time, issue such directions or orders to the income-tax authorities, as it may deem fit:Provided that no direction or order shall be issued so as to require any designated authority to dispose of a particular case in a particular manner.