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[Cites 0, Cited by 0] [Section 33A(4B)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(4B)(c) in The Gift-Tax Act, 1958

(c)Where as a result of an order under sub-section (3) or sub-section (5) of section 15 or section 16 or section 22 or section 23 or section 24 or section 26 or section 28 or section 34 the amount on which the interest was payable under clause (a) has been increased or reduced, as the case may be, interest shall be increased or reduced accordingly, and, in a case where the interest is reduced, the Assessing Officer shall serve on the assessee a notice of demand in the prescribed form specifying the amount of the excess interest paid and requiring him to pay such amount; and such notice of demand shall be deemed to be a notice under section 31 and the provisions of this Act shall apply accordingly.