The Business Profits Act, 1947.

3. Tax authorities.-

1. 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.