Section 5(2)(c) in The Gift-Tax Act, 1958

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Union of India - Subsection

Section 5(2)(c) in The Gift-Tax Act, 1958

(c)a company shall be deemed to be resident in the territories to which this Act extends during the previous year, if-

(i)it is a company formed and registered under the Companies Act, 1956 (1 of 1956), or is an existing company within the meaning of that Act; or

(ii)during that year, the control and management of that company was situated wholly in the said territories;