(1)The total income of any individual, for a tax year, shall include the income arising directly or indirectly,––(a)to the spouse of such individual,—(i)by way of salary, commission, fees or any other form of remuneration, whether in cash or kind, from a concern in which such individual has a substantial interest but shall not include income solely attributable to the application of technical or professional knowledge, experience and technical or professional qualification of the spouse;(ii)from assets transferred directly or indirectly to him or her by such individual otherwise than for adequate consideration or in connection with an agreement to live apart, subject to the provisions of section 25(a);(b)to the son's wife of such individual from assets transferred directly or indirectly on or after the 1st June, 1973, to her by such individual, otherwise than for adequate consideration;(c)to the minor child of the such individual, but shall not include income accruing or arising—(i)on account of work done by such child; or(ii)from activities where his skill, talent, specialised knowledge or experience is applied; or(iii)where such minor child is suffering from disability of the nature specified in section 154;(d)to any person or association of persons from assets transferred directly or indirectly, otherwise than for adequate consideration to the person or association of persons by such individual, to the extent to which the income from such assets is for the immediate or deferred benefit of his or her spouse or his son's wife, as the case may be, other than the assets transferred before 1st June 1973, to the extent to which the income from such assets is for the immediate or deferred benefit of his son's wife.
