Section 22(1A)(b) in The Gift-Tax Act, 1958

[Cites 0, Cited by 0] [Section 22(1A)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1A)(b) in The Gift-Tax Act, 1958

(b)objecting to any assessment or order referred to in clauses (a) to (g) (both inclusive) of sub-section (1), where such assessment or order has been made by the Deputy Commissioner in exercise of the powers or functions conferred on or assigned to him under section 7 or section 10; or

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Union of India - Subsection

Section 22(1A)(b) in The Gift-Tax Act, 1958