Section 83 — Power to take evidence.
Income-tax Act, 1961
Power to take evidence.βEvery 1[2[Principal Chief Commissioner or Chief Commissioner] or 3[Principal Commissioner or Commissioner], Tax Recovery Officer] or other officer acting under the provisions of this Schedule shall have the powers of a civil court while trying a suit for the purpose of receiving evidence, administering oaths, enforcing the attendance of witnesses and compelling the production of documents.Open in Lexace · Ask the AI about this section
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