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gifts
gift act
[
Section 35A(2)
] [
Section 35A
] [
Complete Act
]
Central Government Act
Section 35A(2)(a) in The Gift- Tax Act, 1958
(a) " company" means a body corporate, and includes-
(i)
a firm, and
(ii)
an association of persons or a body of individuals, whether incorporated or not; and