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Union of India - Section

Section 18A in The Gift-Tax Act, 1958

18A. Credit for stamp duty paid on instrument of gift

Where any stamp duty has been paid under any law relating to stamp duty in force in any State on an instrument of gift of property, the assessee shall be entitled to a deduction from the gift-tax payable by him of an amount equal to the stamp duty so paid or one-half of the gift-tax payable, before making the deduction under this section, whichever is less.