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

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

Union of India - Subsection

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

(f)objecting to any penalty imposed by the Assessing Officer under sub-section (1) of section 221 of the Income-tax Act as applied under section 33 for the purposes of gifts-tax ; or

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Union of India - Subsection

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