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[Cites 0, Cited by 0] [Section 144B(7)] [Section 144B] [Entire Act]

Union of India - Subsection

Section 144B(7)(iv) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(iv)the assessee shall file his response to any notice or order or any other electronic communication, through his registered account, and once an acknowledgement is sent by the National Faceless Assessment Centre containing the hash result generated upon successful submission of response, the response shall be deemed to be authenticated;