AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

22BC. Power of Chairman to transfer cases from one Bench to another.

On the application of the assessee or the 1[Chief Commissioner or Commissioner] and after notice to them, and after hearing such of them as may desire to be heard, or on his own motion without such notice, the Chairman may transfer any case pending before one Bench, for disposal, to another Bench.



Wealth-Tax Act, 1957 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement