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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5)(b) in The Gift-Tax Act, 1958

(b)fails to comply with all the terms of a notice issued under sub-section (2) or subsection (4), the Assessing Officer, after taking into account all relevant material which he has gathered, shall, after giving such person an opportunity of being heard, estimate the value of taxable gifts to the best of his judgment and determine the sum payable by such person on the basis of such assessment: