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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Central Boards Of Revenue Act, 1963

(1)The Central Government may make rules for the purpose of regulating the transaction of business by each Board and every order made or act done in accordance with such rules shall be deemed to be the order or act, as the case may be, of the Board.