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 5] [Section 2] [Entire Act] Union of India - Subsection Section 2(iii) in The Gift-Tax Act, 1958 (iii)"assessee" means a person by whom gift-tax or any other sum of money is payable under this Act, and includes--
