Section 144B(9)(m) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

[Cites 0, Cited by 0] [Section 144B(9)] [Section 144B] [Entire Act]

(m)"eligible assessee" shall have the same meaning as assigned to in clause (b) of sub-section (15) of section 144C;

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