Section 9(1)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 9(1)(i) in The Income Tax Act, 1961

(i)all income accruing or arising, whether directly or indirectly, through or from any business connection in India, or through or from any property in India, [* * *] [ Certain words omitted by Act 66 of 1976, Section 4 (w.e.f. 1.6.1976).] or through or from any asset or source of income in India, or through the transfer of a capital asset situate in India.

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Union of India - Subsection

Section 9(1)(i) in The Income Tax Act, 1961