Central Government Act
Section 24(1)(a) in The Gift- Tax Act, 1958
(a) where an appeal against the order lies to the Appellate Assistant Commissioner 2[ or to the commissioner (Appeals)] or to the Appellate Tribunal and the time within which such appeal can be made has not expired or, 2in the case of an appeal to the Commissioner (Appeals) or to the Appellate Tribunal] the assessee has not waived his right of appeal;