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[Section 16A(2)] [Section 16A] [Complete Act]
Central Government Act
Section 16A(2)(b) in The Gift- Tax Act, 1958
(b) where the assessment or re- assessment is to be made in a case falling within clause (a) of sub- section (1) of section 16 for which a notice has been served under that sub- section on or after the 1st day of April, 1975 , at any time after the expiration of a period of four years from the end of the assessment year in which the said notice was served;