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

Union of India - Subsection

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

(ii)Regional Faceless Assessment Centres, as it may deem necessary, to facilitate the conduct of faceless assessment proceedings in the cadre controlling region of a Principal Chief Commissioner, which shall be vested with the jurisdiction to make faceless assessment;