Section 164(3)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 164(3)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(3)(iii) in The Income Tax Act, 1961

(iii)[ the relevant income is receivable under a trust created before the 1st day of March, 1970, by a non-testamentary instrument and the ] [Substituted by Act 19 of 1970, Section 21, for Section 164 (w.e.f. 1.4.1971).][Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] [is satisfied, having regard to all the circumstances existing at the relevant time, that the trust, to the extent it is not for charitable or religious purposes, was created bona fide exclusively for the benefit of the relatives of the settlor, or where the settlor is a Hindu undivided family, exclusively for the benefit of the members of such family, in circumstances where such relatives or members were mainly dependent on the settlor for their support and maintenance, tax shall be charged ] [Substituted by Act 19 of 1970, Section 21, for Section 164 (w.e.f. 1.4.1971).][on the relevant income as if the relevant income (as reduced by the income, if any, which is exempt under section 11) were the total income of an association of persons] [ Substituted by Act 44 of 1980, Section 27, for certain words (w.r.e.f. 1.4.1980).]:

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Union of India - Subsection

Section 164(3)(iii) in The Income Tax Act, 1961