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Union of India - Section

Section 165 in The Income Tax Act, 1961

165. Case where part of trust income is chargeable.

- Where part only of the income of a trust is chargeable under this Act, that proportion only of the income receivable by a beneficiary from the trust which the part so chargeable bears to the whole income of the trust shall be deemed to have been derived from that part.D.-Representative assessees-Miscellaneous provisions