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[Cites 0, Cited by 0] [Section 160(1)] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(1)(v) in The Income Tax Act, 1961

(v)[ in respect of income which a trustee appointed under an oral trust receives or is entitled to receive on behalf or for the benefit, of any person, such trustee or trustees. [Inserted by Act 16 of 1981, Section 14 (w.r.e.f. 1.4.1981).]