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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Gift-Tax Act, 1958

(3)No order imposing a penalty under sub-section (1) shall be made,--
(i)by the Income-tax Officer, where the penalty exceeds ten thousand rupees;
(ii)by the Assistant Commissioner, where the penalty exceeds twenty thousand rupees, except with the prior approval of the Deputy Commissioner,