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

Union of India - Subsection

Section 16(4) in The Business Profits Act, 1947

(4)The Appellate Assistant Commissioner of Income- tax shall hear and determine the appeal and, subject to the provisions of this Act, shall pass such orders as he thinks fit, and such orders may include an order enhancing the assessment or a penalty: Provided that an order enhancing an assessment or penalty shall not be made unless the person affected thereby has been given a reasonable opportunity of showing cause against such enhancement.