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2. Definitions.- In this Act, unless the context otherwise requires,- (a) "Gold Bonds" means the Gold Bonds, 1998, issued by the Central Government in accordance with the scheme framed by that Government under section 3; (b) "subscriber" means an individual, a Hindu undivided family, trustees of a trust, a firm or a company, being a resident or residents in India, who has or have initially subscribed to the Gold Bonds. Explanation.-For the purposes of this clause, the expression "individual" shall also include,- (i) his legal heirs; or (ii) where a partition has taken place among the members of the Hindu undivided family, every member of such family having a share in the Gold Bonds; (c) all other words and expressions used in this Act but not defined and defined in the Income-tax Act, 1961 (43 of 1961) shall have the meanings respectively assigned to them in that Act.    |
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