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[Cites 0, Cited by 0] [Section 269(10)] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(10)(b) in The Income Tax Act, 2025

(b)subject to the rules and orders of the Central Government regulating the conditions of service of persons in public services and posts, a Principal Chief Commissioner, or a Chief Commissioner, or a Principal Commissioner or a Commissioner may appoint as many engineers, overseers, surveyors and assessors as may be necessary to assist the Valuation Officers in the performance of their functions.