Section 16(6) in The Voluntary Disclosure Of Income And Wealth Act, 1976
(6)For the removal of doubts, it is hereby declared that nothing in this section shall be construed as exempting any person from discharging any obligation under the Gold (Control) Act, on or After the 1st day of February, 1976 in relation to the gold referred to in this section.Explanation.-For the purposes of this section, the expressions "article", "gold", "Gold Control Officer", "licensed dealer", "ornament", " primary gold" and "standard gold bar" shall have the meanings respectively assigned to them in the Gold (Control) Act.
