Section 14 in The Sovereign Gold Bond Scheme 2016-17 - Series IV
14. Tax Treatment.
- The interest on the Gold Bond shall be taxable as per the provisions of the Income-tax Act, 1961 (43 of 1961). The capital gains tax arising on redemption of SGB to an individual is exempted. The 'indexation benefits will be provided to long-term capital gains arising to any person on transfer of bond'
