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Union of India - Section

Section 14 in Income-Tax (Appellate Tribunal) Rules, 1963

14. Who may be joined as respondent in an appeal by the Income-tax Officer - In an appeal by the Who may be joined as respondent in an appeal by the Income-tax Officer under sub-section (2) of section 253, the appellant before the Appellate Assistant Commissioner shall be made a respondent to the appeal.