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[Section 44] [Complete Act]
Central Government Act
Section 44(c) in The Gift- Tax Act, 1958
(c) for recovery of tax under this Act and under the corresponding law in force in that country, and may, by notification in the Official Gazette, make such provision as may be necessary for implementing the agreement.] Explanation.- The expression" reciprocating country" for the purposes of this Act means any country which the Central Government may, by notification in the Official Gazette, declare to be a reci- procating country.