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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 12A in The Gift-Tax Act, 1958

12A. Power of Chief Commissioner or Commissioner and of Deputy Commissioner to make enquiries under this Act

The Chief Commissioner or Commissioner and the Deputy Commissioner shall be competent to make any enquiry under this Act and for this purpose, shall have all the powers that an Assessing Officer has under this Act in relation to the making of enquiries.