Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] Union of India - Section Section 187 in The Finance Act, 2018 187. Amendment of section 24. - In the principal Act, in section 24, -(i)after the words "adjudicating officer" at both the places where they occur, the words "or the Board" shall be inserted;(ii)in sub-section (2), the words "of his" shall be omitted.
