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

Union of India - Subsection

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

(c)objecting to any penalty imposed under sub-section (1) of section 17 with the previous approval of the Deputy Commissioner as specified in sub-section (3) of that section;