The Gift-Tax Act, 1958
7A. Power of Commissioner respecting specified areas, cases or persons.
- The Commissioner may, by general or special order in writing direct that such
of the functions assigned to the Gift-tax officer by or under this Act as are
specified in any such order may, in respect of any specified area or specified
cases or classes of cases or specified persons or classes of persons, be
performed by an
Inspector of Gift-tax or any member of the ministerial staff, appointed to work
under the Commissioner or any other Gift-tax authority sub--- ordinate to him
and specified in such order, subject to such conditions, restrictions or
limitations as may be specified there in:
Provided that the Commissioner shall not, unless he is authorised in this
behalf by the Board by general or special order in writing, make an order under
this sub-section in relation to the functions of a
Gift-tax Officer mentioned in the following provisions of "this Act,
namely, sections 15, 16, 17, 19A, 20, 21, 21A, 23, 32, 33 and 36.
- For the
purposes of any case or person or proceeding under this Act in respect of which
or whom any order under sub-section (1)
applies, references in this Act or in any rule made hereunder to the
Gift-tax Officer shall be deemed to include references to the
Inspector of Gift-tax or the member of the ministerial staff specified in such
order.
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