The Gift-Tax Act, 1958
18A. Credit for stamp duty paid on instrument of gift.
Where any stamp duty
has been paid under any law relating to stamp duty in force in any State on an
instrument of gift of property in respect of which the gift-tax payable exceeds
one thousand
- Subs. by, Act 13 of 1960, s. 17, for s. 18 (w.e.f. 1-4-1960).
- Ins. by Act 10 of 1965, s. 71 (w.e.f 1-4-1965).
- Subs. by Act 41 of 1975, s. 113 (w.e.f. 1-4-76).
- Ins. by s. 114 ibid.
- Subs. by s. 115, ibid.
- Subs. & ins. by Act 29 of 1977, s. 39 & Sch. V (w.e.f. 10.7.78)880Arupees, the assessee shall be entitled to a deduction from the gift -
tax payable by him of an amount equal to the stamp duty so paid or one-half of
the sum by which the gift-tax payable, before making the deduction under this
section, exceeds one thousand rupees, whichever is less.]
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