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Citedby 2 docs
Ajaypat Singhania vs Gift Tax Officer And Ors. on 13 January, 1964
Shri S.K. Jain vs Deputy Commissioner Of Gift Tax, ... on 12 May, 2006

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[Section 33A] [Complete Act]
Central Government Act
Section 33A(2) in The Gift- Tax Act, 1958
(2) Where an order giving rise to a refund is the subject matter of an appeal or further proceeding or where any other proceeding under this Act is pending, and the Gift- tax Officer is of the opinion that the grant of refund is likely to adversely affect the revenue, the Gift- tax Officer may, with the previous approval of the Commissioner withhold the refund till such time as the Commissioner may determine.