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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(iiie) in The Gift-Tax Act, 1958

(iiie)being an individual who is a non-resident Indian, of property in the form of the bonds specified under sub-clause (iid) of clause (15) of section 10 of the Income-tax Act: