The Business Profits Act, 1947.
16. Appeals to Appellate Assistant Commissioner of
Income-tax.-
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Any person objecting to the amount of business profits tax for which he is
liable as assessed by the Income-tax Officer or denying his liability to be
assessed under this Act, or objecting to any penalty imposed by the Income-tax Officer, or to the
amount of any deficiency of profits as assessed by the Income-tax Officer, or
to the amount allowed by the Income-tax Officer by way of relief under any provision of this Act or to any refusal
by the Income- tax Officer to grant relief, may appeal to the Appellate Assistant Commissioner of
Income-tax.
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An appeal shall ordinarily be presented within forty-five days of receipt
of the notice of demand relating to the assessment or penalty objected to, or in
the case of an appeal against the assessment of a deficiency of profits, within
thirty days of the receipt of the copy of the order determining the deficiency,
or in the case of an appeal against the amount of a relief granted or a refusal to grant relief, within forty-five days of the
receipt of the intimation of the order granting or refusing to grant the relief, but the Appellate Assistant Commissioner
of Income-tax may admit an appeal after the expiration of that period if he is
satisfied that the appellant had sufficient cause for not presenting it within that period.
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An appeal shall be in the prescribed form and shall be verified in the
prescribed manner.
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The Appellate Assistant Commissioner of Income-tax shall hear and determine
the appeal and, subject to the provisions of this Act, shall pass such orders
as he thinks fit, and such orders may include an order enhancing the assessment or a penalty:
Provided that an order enhancing an assessment or penalty shall not be made
unless the person affected thereby has been given a reasonable opportunity
of showing cause against such enhancement.
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The procedure to be adopted in the hearing and
determination of appeals shall be in accordance with the rules made by the
Central Board of Revenue in relation to income-tax.
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