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[Cites 0, Cited by 0] [Section 1(1)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(1)(f) in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020

(f)“disputed fee” means the fee determined under the provisions of the Income-tax Act, 1961 (43 of 1961) in respect of which appeal has been filed by the appellant;