Section 6(2)(b) in Expenditure-Tax Act, 1987

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in Expenditure-Tax Act, 1987

(b)so as to interfere with the discretion of the [Chief Commissioner or Commissioner] [Substituted by Act 26 of 1988, section 72, for 'Commissioner' (w.e.f. 1-4-1988).] (Appeals) in the exercise of his appellate functions.

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Union of India - Subsection

Section 6(2)(b) in Expenditure-Tax Act, 1987