Section 114F(6)(F) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 114F(6)] [Section 114F] [Entire Act]

Union of India - Subsection

Section 114F(6)(F) in Income Tax Rules, 1962

(F)"passive income" includes income by way of,-

(i)dividends;

(ii)interest;

(iii)income equivalent to interest;

(iv)rents and royalties (other than rents and royalties derived in the active conduct of a business conducted, at least in part, by employees of the non-financial entity);

(v)annuities;

(vi)the excess of gains over losses from the sale or exchange of financial assets which gives rise to the passive income;

(vii)the excess of gains over losses from transactions (including futures, forwards, options, and similar transactions) in any financial assets;

(viii)the excess of foreign currency gains over foreign currency losses;

(ix)net income from swaps; or

(x)amounts received under cash value insurance contracts:

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Union of India - Subsection

Section 114F(6)(F) in Income Tax Rules, 1962