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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Business Profits Act, 1947

(1)Every Commissioner of Income- tax, Appellate Assistant Commissioner of Income- tax, Inspecting assistant Commissioner of Income- tax and Income- tax Officer shall have like powers under this Act and in relation to the same area and cases as he exercises under the Indian Income- tax Act, 1922 .