Section 15(1)(b) in The Gift-Tax Act, 1958

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Union of India - Subsection

Section 15(1)(b) in The Gift-Tax Act, 1958

(b)Where, as a result of an order made under sub-section (3) or sub-section (5) of this section or section 16 or section 22 or section 23 or section 24 or section 26 or section 28 or section 34 relating to any earlier assessment year and passed subsequent to the filing of the return referred to in clause (a) there is any variation in the exemption or deduction claimed or made in the return, and as a result of which,--

(i)if any tax or interest is found due, an intimation shall be sent to the assessee specifying the sum so payable, and such intimation shall be deemed to be a notice of demand issued under section 31 and all the provisions of this Act shall apply accordingly; and

(ii)if any refund is due, it shall be granted to the assessee:

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Union of India - Subsection

Section 15(1)(b) in The Gift-Tax Act, 1958