Section 4(2)(ii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(ii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(ii)to a minor child, not being a married daughter of such individual from assets transferred directly or indirectly to the minor child by such individual otherwise than for adequate consideration ; and

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State of Jammu-Kashmir - Subsection

Section 4(2)(ii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962