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[Section 2(xi)] [Section 2] [Complete Act]
Central Government Act
Section 2(xi)(xii) in The Gift- Tax Act, 1958
(xii) " gift" means the transfer by one person to another of any existing movable or immovable property made voluntarily and without consideration in money or money' s worth, and 3[ includes the transfer or conversion of any property referred to in section 4, deemed to be a gift under that section];