Section 35(4)(d) in The Bengal Agricultural Income-Tax Act, 1944

[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(4)(d) in The Bengal Agricultural Income-Tax Act, 1944

(d)in the case of an order under [sub-section (3) of section 24A or] [Words, figures, brackets and letter inserted by W.B. Act 22 of 1977.] section 32 or sub-section (1) of section 45, confirm or cancel such order or vary it so as either to enhance or reduce the penalty; or

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State of West Bengal - Subsection

Section 35(4)(d) in The Bengal Agricultural Income-Tax Act, 1944