Section 28B(va) in The Gift-Tax Act, 1958

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Union of India - Subsection

Section 28B(va) in The Gift-Tax Act, 1958

(va)in relation to the Union territory of Chandigarh, the High Court of Punjab and Haryana;

(vi)in relation to the Union territories of Dadra and Nagar Haveli and Goa, Daman and Diu, the High Court at Bombay;

(vii)in relation to the Union territory of Pondicherry, the High Court at Madras.