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[Cites 0, Cited by 1] [Section 12AB] [Entire Act]

Union of India - Subsection

Section 12AB(2) in The Income Tax Act, 1961

(2)All applications, pending before the Principal Commissioner or Commissioner on which no order has been passed under clause (b) of sub-section (1) of section 12AA before the date on which this section has come into force, shall be deemed to be applications made under sub-clause (vi) of clause (ac) of sub-section (1) of section 12A on that date.