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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(b) in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020

(b)to any person in respect of whom an order of detention has been made under the provisions of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (52 of) on or before the filing of declaration: