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Union of India - Section

Section 70 in Finance Act, 2020

70. Amendment of section 144C.

- In section 144C of the Income-tax Act,-
(a)in sub-section (1), the words "in the income or loss returned" shall be omitted;
(b)in sub-section (15), in clause (b), for sub-clause (ii), the following sub-clause shall be substituted, namely: -
"(ii) any non-resident not being a company, or any foreign company.".