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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(4a) in The Bengal Agricultural Income-Tax Act, 1944

(4a)[] [Sub-sections (4a) and (4b) Inserted by W.B. Act 8 of 1990.] The functions of the Appellate Tribunal may be discharged by any of the members, sitting either singly or in Benches of two or more members, as may be determined by the President.