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Citedby 2 docs
British India Corporation Ltd. ... vs B.P. Gupta, Inspecting Assistant ... on 13 December, 2000
New Jehangir Vakil Mills vs Commissioner Of Income-Tax on 24 December, 1965

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[Section 13] [Complete Act]
Central Government Act
Section 13(5) in The Business Profits Act
(5) There shall be no right of appeal against a provisional assessment made under this section, and it shall, until a regular assessment is made in due course under section 12, determine the amount of business profits tax due from the assessee.