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

Union of India - Subsection

Section 4(2) in The Hotel-Receipts Tax Act, 1980

(2)All officers and persons employed in the execution of this Act shall observe and follow the orders, instructions and directions of the Board;Provided that no such orders, instructions or directions shall be issued--
(a)so to require any tax authority to make a particular assessment or to dispose of a particular case in a particular manner; or
(b)so as to interfere with the discretion of the Commissioner (Appeals) in the exercise of his appellate functions.