Section 67A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 67A(1)] [Section 67A] [Entire Act]

Union of India - Subsection

Section 67A(1)(b) in The Income Tax Act, 1961

(b)where the amount apportioned to a member under clause (a) is a profit, any interest, salary, bonus, commission or remuneration aforesaid paid to the member by the association or body in respect of the previous year shall be added to that amount, and the result shall be treated as the member's share in the income of the association or body;

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Union of India - Subsection

Section 67A(1)(b) in The Income Tax Act, 1961