Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Gift-Tax Act, 1958

(4)The Deputy Commissioner (Appeals) or, as the case may be, the Commissioner (Appeals) may,-
(a)at the hearing of an appeal, allow an appellant to go into any ground of appeal, not specified in the grounds of appeal;
(b)before disposing of an appeal, make such further inquiry as he thinks fit or cause further inquiry to be made by the Assessing Officer.