Section 56(2)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 56(2)(iii) in The Income Tax Act, 1961

(iii)where an assessee lets on hire machinery, plant or furniture belonging to him and also buildings, and the letting of the buildings is inseparable from the letting of the said machinery, plant or furniture, the income from such letting, if it is not chargeable to income-tax under the head "Profits and gains of business or profession";

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Union of India - Subsection

Section 56(2)(iii) in The Income Tax Act, 1961