Section 5 — Gold Bonds not to be taken into account in certain cases.

Without prejudice to the generality of the provisions of section 4,-- (a) the provisions of the Income-tax Act, 1961 (43 of 1961) shall not apply to-- (i) any interest accruing to the subscriber from the Gold Bonds; (ii) any long-term capital gains arising to the subscriber; (b) the provisions of the Gift-tax Act, 1958 (18 of 1958) shall not apply where the gift of the Gold Bonds is made by a subscriber, being an individual, to his spouse, child or parent.

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