Section 22(3) in The Bengal Agricultural Income-Tax Act, 1944
(3)Subject to the previous sanction of' the State Government the Appellate Tribunal referred to in clause (2a) of section 2 shall, in so far as it is consistent with the provisions of this Act and the rules made thereunder, [make its regulations, or amend it's regulations made, under sub-section (7) of section 6 of the West Bengal Sales Tax Act, 1994,] [Words, figures and brackets substituted by W.B. Act 11 of 1995.] for regulating its business and providing the rules of business in connection with hearing and disposal of appeals referred to in section 36 and applications for reference referred to in section 63:Provided that the regulations so amended shall be published in the Official Gazette.
