Section 24(2)(c) in The Gift-Tax Act, 1958

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(c) in The Gift-Tax Act, 1958

(c)where any order referred to in this sub-section and passed by the Assessing Officer had been the subject-matter of any appeal filed on or before or after the 1st day of June, 1988, the powers of the Commissioner under this sub-section shall extend to and shall be deemed always to have extended such matters as had not been considered and decided in such appeal.

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Union of India - Subsection

Section 24(2)(c) in The Gift-Tax Act, 1958