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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in Expenditure-Tax Act, 1987

(2)The Commissioner may, if he objects to any order passed by the Commissioner (Appeals) under any provision of this Act, direct the [Assessing Officer] [Substituted by Act 26 of 1988, section 72, for 'Income-tax Officer' (w.e.f. 1-4-1988).] to appeal to the Appellate Tribunal against the order.