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[Cites 0, Cited by 4] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Gift-Tax Act, 1958

(1)An assessee, objecting to an order passed by the Deputy Commissioner (Appeals) or the Commissioner (Appeals) under section 17 or section 17A of section 22 or sub-section (2) of section 36 may appeal to the Appellate Tribunal within sixty days of the date on which the order is communicated to him.