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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Gift-Tax Act, 1958

(1)An assessee objecting to an order passed by the Chief Commissioner or Commissioner under section 17 or section 17A or to an order of enhancement passed by him under section 24 or an order passed by the Director-General or Director under section 17A may appeal to the Appellate Tribunal within sixty days of the date on which the order is communicated to him.