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[Section 2(xi)] [Section 2] [Complete Act]
Central Government Act
Section 2(xi)(a) in The Gift- Tax Act, 1958
(a) in the case of an assessee 2[ having no source of income, profits or gains or] having a source of income, profits or gains in respect of which there is no previous year under the Income- tax Act, means the twelve months ending on the 31st day of March immediately preceding the assessment year;