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[Cites 0, Cited by 0] [Section 144B(9)] [Section 144B] [Entire Act]

Union of India - Subsection

Section 144B(9)(i) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(i)"designated portal" means the web portal designated as such by the Principal Chief Commissioner or the Principal Director General, in charge of the National Faceless Assessment Centre;