Section 194P(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 194P(2)] [Section 194P] [Entire Act]

Union of India - Subsection

Section 194P(2)(b) in The Income Tax Act, 1961

(b)"specified senior citizen" means an individual, being a resident in India—

(i)who is of the age of seventy-five years or more at any time during the previous year;

(ii)who is having income of the nature of pension and no other income except the income of the nature of interest received or receivable from any account maintained by such individual in the same specified bank in which he is receiving his pension income; and

(iii)has furnished a declaration to the specified bank containing such particulars, in such form and verified in such manner, as may be prescribed.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 194P(2)(b) in The Income Tax Act, 1961