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[Cites 0, Cited by 0] [Section 271K(4)] [Section 271K] [Entire Act]

Union of India - Subsection

Section 271K(4)(a) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(a)eliminating the interface between the income-tax authority and the assessee or any other person to the extent technologically feasible;