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[Section 22(1A)] [Section 22] [Complete Act]
Central Government Act
Section 22(1A)(a) in The Gift- Tax Act, 1958
(a) objecting to the value of taxable gifts determined. under this Act or objecting to the amount of gift- tax deter- mined as payable by him or denying his liability to be assessed under this Act where the value of taxable gifts determined on assessment exceeds two lakh rupees; or