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12. Appeals to Appellate Tribunal.- (1) Any assessee aggrieved by an order passed by a 2[Chief Commissioner or Commissioner] under section 16, or an order passed by 3[Commissioner (Appeals)] under any provision of this Act, may appeal to the Appellate Tribunal against such order. (2) The 2[Chief Commissioner or Commissioner] may, if he objects to any order passed by the 3[Commissioner (Appeals)] under any provision of this Act, direct the 4[Assessing officer] to appeal to the Appellate Tribunal against the order. (3) Every appeal under sub-section (1) or sub-section (2) shall be filed within sixty days of the date on which the order sought to be appealed against is communicated to the assessee or to the 2[Chief Commissioner or Commissioner], as the case may be. (4) The 4[Assessing Officer] or the assessee, as the case may be, on receipt of notice that an appeal against the order of the 3[Commissioner (Appeals)] has been preferred under sub-section (1) or sub-section (2) by the other party may, notwithstanding that he may not have appealed against such order or any part thereof, within thirty days of the receipt of the notice, file a memorandum of cross-objections, verified in the prescribed manner, against any part of the order of the 3[Commissioner (Appeals)] and such memorandum shall be disposed of by the Appellate Tribunal as if it were an appeal presented within the time specified in sub-section (3). (5) The Appellate Tribunal may admit an appeal or permit the filing of a memorandum of cross-objections after the expiry of the relevant period referred to in sub-section (3) or sub-section (4), if it is satisfied that there was sufficient cause for not presenting it within that period. (6) An appeal to the Appellate Tribunal shall be in the prescribed form and shall be verified in the prescribed manner and shall, except in the case of an appeal referred to in sub-section (2) or a memorandum of cross-objections referred to in sub-section (4), be accompanied by 5[a fee of 6[two hundred rupees]]. (7) Subject to the provisions of this Act, in hearing and making an order on any appeal under this section, the Appellate Tribunal shall exercise the same powers and follow the same procedure as it exercises and follows in hearing and making an order on any appeal under the Income-tax Act.    |
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