Section 4(1)(a) in The Gift-Tax Act, 1958

[Cites 0, Cited by 178] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(a) in The Gift-Tax Act, 1958

(a)where property is transferred otherwise than for adequate consideration, the amount by which the value of the property as on the date of the transfer and determined in the manner laid down in Schedule II exceeds the value of the consideration shall be deemed to be a gift made by the transferor:

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Union of India - Subsection

Section 4(1)(a) in The Gift-Tax Act, 1958