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[Cites 0, Cited by 0] [Section 144B(3)] [Section 144B] [Entire Act]

Union of India - Subsection

Section 144B(3)(i) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(i)a National Faceless Assessment Centre to facilitate the conduct of faceless assessment proceedings in a centralised manner, which shall be vested with the jurisdiction to make faceless assessment;