Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 151 in Finance Act, 2020 151. Amendment of sections 119, 120 and 132A. - In sections 119, 120 and 132A of the principal Act, for the words "recognised association" wherever they occur, the words "recognised stock exchange" shall be substituted with effect from the 1st day of April, 2020.
