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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5)(ii) in The Gift-Tax Act, 1958

(ii)in a case where the relevant assessment is the subject-matter of revision under subsection (2) of section 24, after the expiry of six months from the end of the month in which such order of revision is passed;