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

Union of India - Subsection

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

(v)after fifteenth proviso, with effect from the 1st day of June, 2020, the following proviso shall be inserted and shall be deemed to have been inserted, namely:-