Any Income- tax Officer or any person in respect of whose business an order under section 12 has been passed and who objects to an order passed by an Appellate Assistant Commissioner of Income- tax under section 15 or section 16 may, within the prescribed time and in the prescribed manner appeal against such order to the Appellate Tribunal constituted under the Indian Income- tax Act, 1922 , and that Tribunal shall have all such powers in disposing of the appeal as it has in respect of appeals preferred to it under the said Act.
