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

[Cites 0, Cited by 0] [Section 15(1B)] [Section 15] [Entire Act]

Union of India - Subsection

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

(ii)the amount of the refund already granted shall be enhanced or reduced on the basis of the said revised return and where the amount of refund already granted is--

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Union of India - Subsection

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