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] [Section 4] [Entire Act] Union of India - Subsection Section 4(c) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 (c)in clause (6), in the Explanation, the words "and which is not deemed to accrue or arise in India." shall be added at the end;(II)in section 10,-
