Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 43] [Entire Act] Union of India - Section Section 54C in The Income Tax Act, 1961 54C. Capital gain on transfer of jewellery held for personal use not to be charged in certain cases. - [Omitted by the Finance Act, 1976 (66 of 1976), section 12 (w.e.f. 1-4-1976).]
