Section 27 in Income-Tax (Appellate Tribunal) Rules, 1963

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 27 in Income-Tax (Appellate Tribunal) Rules, 1963

27. Respondent may support order on grounds decided against him - The respondent, though he may not have appealed, may support the order appealed against on any of the grounds decided against him.