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[Cites 0, Cited by 0] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(2) in Finance Act, 2013

(2)"Assessing Officer" means the Income-tax Officer or Assistant Commissioner of Income-tax or Deputy Commissioner of Income-tax or Joint Commissioner of Income-tax or Additional Commissioner of Income-tax who is authorised by the Board to exercise or perform all or any of the powers and functions conferred on, or assigned to, an Assessing Officer under this Chapter;