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[Cites 0, Cited by 0] [Section 362] [Entire Act]

Union of India - Subsection

Section 362(2) in The Income Tax Act, 2025

(2)The Principal Commissioner or Commissioner may, if he objects to any order passed by the Joint Commissioner (Appeals) or the Commissioner (Appeals) under this Act, direct the Assessing Officer to appeal to the Appellate Tribunal against the order.