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[Section 17] [Complete Act]
Central Government Act
Section 17(5) in The Companies (Profits) Surtax Act, 1964
(5) Every application by an assessee for revision under this section shall be accompanied by a fee of twenty- five rupees. Explanation 1.- An order by the Commissioner declining to inter- fere shall, for the purposes of this section be deemed not to be an order prejudicial to the assessee.