Section 64(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 14] [Section 64(2)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2)(b) in The Income Tax Act, 1961

(b)the income derived from the converted property or any part thereof [* * *] [ Omitted by Act 41 of 1975, Section 13 (w.e.f. 1.4.1976).] shall be deemed to arise to the individual and not to the family;

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Union of India - Subsection

Section 64(2)(b) in The Income Tax Act, 1961