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The Income-Tax Act, 1961 3[267. Amendment of assessment on appeal.- Where as a result of an appeal under section 246 4[or section 246A] or section 253, any change is made in the assessment of a body of individuals or an association of persons or a new assessment of a body of individuals or an association of persons is ordered to be made, the 5*** Commissioner (Appeals) or the Appellate Tribunal, as the case may be, shall pass an order authorising the Assessing Officer either to amend the assessment made on any member of the body or association or make a fresh assessment on any member of the body or association.] 3. Ins. by Act 18 of 1992, s. 87 (w.e.f. 1-4-1993). 4. Ins. by Act 10 of 2000, s. 69 (w.e.f. 1-6-2000). 5. The words "Deputy Commissioner (Appeals) or the" omitted by Act 21 of 1998, s. 65 (w.e.f. 1-10-1998).    |
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