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

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Union of India - Subsection

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

(iii)any exemption or deduction claimed or made in the return, which, on the basis of the information available in such return, accounts or documents, is prima facie inadmissible, shall be disallowed:

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Union of India - Subsection

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