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 0] [Section 4A(2)] [Section 4A] [Entire Act] Union of India - Subsection Section 4A(2)(iii) in Income-Tax (Appellate Tribunal) Rules, 1963 (iii)to scrutinize all appeals and applications so received to find out whether they are in conformity with rules;