Section 93(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(b) in The Income Tax Act, 1961

(b)where, whether before or after any such transfer, any such first-mentioned person receives or is entitled to receive any capital sum the payment whereof is in any way connected with the transfer or any associated operations, then any income which, by virtue or in consequence of the transfer, either alone or in conjunction with associated operations, has become the income of a non-resident shall, whether it would or would not have been chargeable to income-tax apart from the provisions of this section, be deemed to be the income of the first-mentioned person for all the purposes of this Act.

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Union of India - Subsection

Section 93(1)(b) in The Income Tax Act, 1961