(6)Where the provisions of sub-section (I) are applicable, any notice issued by the Assessing Officer under clause (i) of sub-section (4) of section 15 or under section 16 in respect of any gift-tax chargeable under any other provisions of this Act may, notwithstanding anything contained in clause (i) of sub-section (4) of section 15 or section 16, as the case may be, required the furnishing of the return by such individual within such period, not being less than seven days, as the Assessing Officer may think proper.
