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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

Union of India - Subsection

Section 1A(f) in The Wealth-Tax Rules, 1957

(f)"gold ornament" means any article in a finished form, meant for personal adornment or for the adornment of any idol, deity or any other object of religious worship, made of, or manufactured from, gold, whether or not set with stones or gems, real or artificial or with pearls, real, cultured or imitation or with all or any of them and includes parts, pendants, or broken pieces of gold ornaments;