Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Gift-Tax Act, 1958

(2)Subject to the other provisions (including provisions for the levy of additional gift-tax) contained in this Act, there shall be charged for every assessment year commencing on and from the 1st day of April, 1987, gift-tax in respect of the gifts, if any, made by a person during the previous year, at the rate of thirty per cent, on the value of all taxable gifts.