Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 39 in Income-Tax (Appellate Tribunal) Rules, 1963 39. Who may be joined as a respondent in an application by the Commissioner - Where the application is by the Commissioner, the assessee shall be made a respondent.
