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

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Union of India - Subsection

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

(b)Where as a result of an order under section 22 or section 23 or section 24 or section 26 or section 28 or section 34, the amount on which additional gift-tax is payable under clause (a) has been increased or reduced, as the case may be, the additional gift-tax shall be increased or reduced accordingly, and,--

(i)in a case where the additional gift-tax is increased, the Assessing Officer shall serve on the assessee a notice of demand under section 31;

(ii)in a case where the additional gift-tax is reduced, the excess amount paid, if any, shall be refunded.

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Union of India - Subsection

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