Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 304] [Entire Act]

Union of India - Subsection

Section 304(4) in The Income Tax Act, 2025

(4)If only part of the income of a trust is chargeable under this Act, then the proportion of income receivable by a beneficiary from such trust derived from the chargeable part shall be determined as follows:—(A/B)xCWhere,—A = the chargeable part of the income of the trust;B = the whole income of the trust; andC = the income receivable by the beneficiary from the trust.