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 0] [Section 19A] [Entire Act] Union of India - Subsection Section 19A(5) in The Gift-Tax Act, 1958 (5)The gift-tax chargeable under this section shall be in addition to the tax, if any, chargeable under any other provision of this Act.
