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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(4) in The Assam Agricultural Income-Tax Act, 1939

(4)In disposing of the appeal under sub-section (1) against an order of assessment or penalty, the appellate authority may-
(a)confirm, reduce, enhance or annual the assessment;
(b)set aside the assessment and direct a fresh assessment after such enquiry as may be ordered; or
(c)confirm, reduce or annual the order of penalty.