The Gift-Tax Act, 1958

S. No	Contents
1.	Short title extent and commencement
2.	Definitions. In this Act, unless the context otherwise requires
3.	Charge of gift-tax
4.	Gifts to include certain transfers
5.	Exemption in respect of certain gifts
6.	Value of gifts, how determined
6A	Aggregation of gifts made to the same donee during a certain period
7.	Gift tax officers
7A.	Power of Commissioner respecting specified areas, cases or persons
7AA.	Concurrent jurisdiction of Inspecting Assistant Commissioner and Gift - tax Officer
8.	Appellate Assistant Commissioners of Gift - tax
8A.	Commissioners of Gift - tax (Appeals)
9.	Commissioners of Gift-tax
9A.	Directors of Inspection
10.	Inspecting Assistant Commissioners of Gift - tax
11.	Inspector of Gift-tax
11A.	Commissioner competent to perform any function or functions
11AA.	Gift - tax Officer competent to perform any function or functions
12.	Gift - tax authorities to follow orders, etc., of the Board
12A.	Power of Commissioner of Gift-tax
13.	Return of gifts
14.	Return after due date and amendment of return
14A.	Return by whom to be signed
15.	Assessment
16.	Gift escaping assessment
16A.	Time limit for completion of assessment and re - assessment
17.	Penalty for failure to furnish returns, to comply with notices and concealment of gifts, etc
17A.	Penalty for failure to answer questions, sign statements, etc
18.	Rebate on advance payments
18A.	Credit for stamp duty paid on instrument of gift
19.	Tax of deceased person
20.	Assessment after partition of a Hindu undivided family
21.	Liability in case of discontinued firm or association of persons
21A.	Assessment of donee when donor cannot be found
22.	Appeal to the Appellate Assistant Commissioner from order of Gift - tax Officer
23.	Appeal to the Appellate Tribunal
24.	Power of Commissioner to revise orders of ubordinate authorities
25.	Appeal to the Appellate Tribunal from orders of enhancement by Commissioner
26.	Reference to High Court or Supreme Court
27.	Hearing by High Court
28.	Appeal to Supreme Court
28A.	Tax to be paid not with standing reference etc
28B.	Definition of High Court
29.	Gift - tax by whom payable
30.	Gift - tax to be charged on property gifted
31.	Notice of demand
32.	Recovery of tax and penalties
33.	Mode of recovery
33A.	Refunds
34.	Rectification of mistakes
35.	Prosecution
35A.	Offences by companies
35B.	Offences by Hindu undivided families
36.	Power regarding discovery, production of evidence, etc
37.	Power to call for information
38.	Effect of transfer of authorities on pending proceedings
39.	Computation of period of limitation
40.	Service of notice
41.	Prohibition of disclosure of information
41A.	Publication of information respecting assessees
41B.	Disclosure of information respecting assessees
41C.	Return of gifts, etc., not to be invalid on certain grounds
42.	Bar of suits in civil court
43.	Appearance before Gift-tax authorities by authorised representatives
43A.	Appearance by registered valuer in certain matters
44.	Agreement for avoidance or relief of double taxation with respect to gift tax
44A.	Rounding off of taxable gifts
44B.	Rounding off of tax, etc
45.	Act not to apply in certain cases
46.	Power to make rules
	Schedule

BE it enacted by Parliament in the Ninth Year of the Republic of India as follows:-