Section 14 in The Sovereign Gold Bond Scheme 2016-17 - Series I
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 has been exempted. The 'indexation benefits will be provided to long term capital gains arising to any person on transfer of bonds'.
