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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Companies (Profits) Surtax Act, 1964

(2)The [Chief Commissioner or Commissioner] [Substituted for the word "Commissioner" by the Act 04 of 1988, section 187] shall not of his own motion revise any order under this section if the order has been made more than one year previously.