Section 17(5)(iii) in The Gift-Tax Act, 1958

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Union of India - Subsection

Section 17(5)(iii) in The Gift-Tax Act, 1958

(iii)in any other case, after the expiry of the financial year in which the proceedings, in the course of which action for the imposition of penalty has been initiated, are completed or six months from the end of the month in which action for imposition of penalty is initiated, whichever period expires later.

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Union of India - Subsection

Section 17(5)(iii) in The Gift-Tax Act, 1958