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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in Central Board of Direct Taxes (Validation of Proceedings) Act, 1971

(a)all acts, proceedings or things done or taken in pursuance of such approval, declaration, determination, recognition, direction, instruction, notification, order rule, thing or action shall, for all purposes, be deemed to be, and to have always been, done or taken in accordance with law; and