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Central Board of Direct Taxes (Validation of Proceedings) Act, 1971 NO.37 OF 1971
[14th August 1971 ] An Act to provide for validation of certain proceedings in relation to direct taxes and for matters connected therewith. Comment : The objective of the Act is to provide for validation of certain proceedings in relation to direct taxes. BE it enacted by Parliament in the twenty-second year of the Republic of India as follows:-  |
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