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:-
