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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 5 in The Taxation Laws (Continuation And Validation Of Recovery Proceedings) Act, 1964

5. Act to have retrospective effect.

.- The provisions of this Act shall apply and shall be deemed always to have applied, in relation to every notice of demand served upon as assessee by any Taxing Authority under any scheduled Act whether such notice was or is served before or after the commencement of this Act.