The Business Profits Act, 1947.
3. Tax authorities.-
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Every Commissioner of Income-tax,
Appellate
Assistant Commissioner of Income-tax, Inspecting assistant Commissioner of
Income-tax and Income-tax Officer shall have like
powers under this Act and in relation to the same area and cases as he exercises under the
Indian Income-tax Act, 1922.(2) All officers and persons employed in the
execution of this Act shall observe and follow the orders, instructions and
directions of the Central Board of Revenue:
Provided that no such orders, instructions or directions shall be given so as
to interfere with the discretion of the Appellate Assistance Commissioner of
Income-tax in the exercise of his appellate functions.
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