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[Cites 0, Cited by 25] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Gift-Tax Act, 1958

(1)Subject to the provisions of sub-section (2), the value of any property, other than cash, transferred by way of gift shall, for the purpose of this Act, be its value as on the date on which the gift was made and shall be determined in the manner laid down in Schedule II.