Section 17(1) in The Companies (Profits) Surtax Act, 1964
(1)The [Chief Commissioner or Commissioner] may, either of his own motion or on an application by the assessee for revision, call for the record of any proceeding under this Act which has been taken by an [Assessing Officer] [Substituted for the words "Income-tax Officer" by Act 04 of 1988, section 187] [* * * *] [Word "or Appellate Assistant Commissioner" is omitted by Act 29 of 1977, section 39 ] subordinate to him and may make such inquiry or cause such inquiry to be made and, subject to the provisions of this Act, may pass such order thereon, not being an order prejudicial to the assessee, as the thinks fit.
