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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in The Bengal Agricultural Income-Tax Act, 1944

(1)All appeals under section 36 and all applications for reference under section 63 shall be heard and disposed of by the Appellate Tribunal referred to in clause (2a) of section 2 in accordance with the provisions of this Act and the rules made thereunder].