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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Interest-Tax Act, 1974

(5), Every application by an assessee for revision under this section shall be accompanied by a fee of twenty-five rupees.Explanation 1. An order by the Commissioner declining to interfere shall, for the purposes of this section, be deemed not to be an order prejudicial to the assessee.Explanation 2. For the purpose of this section, the Appellant Assistant Commissioner shall be deemed to be an authority subordinate to the Commissioner.