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[Cites 0, Cited by 0] [Section 35(f)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(f)(ii) in The Income Tax Act, 2025

(ii)where an individual is a member of an association or a body on behalf, or for benefit of any other person, such member and any other person shall be referred as "representative member" and "person so represented", respectively, then, the provisions of this clause––
(A)shall not be applicable in respect of interest paid to or received from, such individual otherwise than in his capacity as a representative member;
(B)shall be applicable in respect of interest paid to or received from, an individual in his capacity as a representative member and, the person so represented;
(C)shall not be applicable in respect of interest paid to a member, otherwise than as representative member, on behalf or for the benefit of any other person.