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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Interest-Tax Act, 1974

(2)The Commissioner may, if he objects to any order passed by the Appellate Assistant Commissioner under any provision of this Act, direct the [Assessing Officer] [ Substituted by Act 49 or 1991, Section 104, (w.e.f. 1-10-1991).] to appeal to the Appellate Tribunal against the order.