Central Government Act
Section 35(8) in The Wealth- Tax Act, 1957
(8) Where any matter has been considered and decided in a profiling by way of an appeal or revision relating to an order referred to in sub- section (1), the authority passing such order may, notwithstanding anything contained in any other law for the time being in force, amend the order under this section in relation to any matter other than the matter which has been so considered and decided.]