Section 8(2)(i) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(i) in The Income Tax Act, 2025

(i)deemed to be the income of such specified entity of the tax year in which such capital asset or stock-in-trade, or both, were received by the specified person; and

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Union of India - Subsection

Section 8(2)(i) in The Income Tax Act, 2025