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[Cites 0, Cited by 3] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Companies (Profits) Surtax Act, 1964

(2)[ No order shall be made under sub-section (1) after the expiry of two years from the end of the financial year in which the order sought to be revised was passed.] [Substituted by Act 04 of 1988, section 187]