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[Cites 0, Cited by 2] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Gift-Tax Act, 1958

(3)The Appellate Tribunal may admit an appeal or permit the filing or a memorandum of cross-objections after the expiry of the relevant period referred to in sub-section (1) or subsection (2) or sub-section (2A) if it is satisfied that there was sufficient cause for not presenting it within that period.