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[Section 24(1)(c)] [Section 24(1)] [Section 24] [Complete Act]
Central Government Act
Section 24(1)(c)(ii) in The Gift- Tax Act, 1958
(ii) the application is made within one year from the date of the order sought to be revised or within such further period as the Commissioner may think fit to allow on being satisfied that the assessee was prevented by sufficient cause from making the application within that period; and