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[Cites 0, Cited by 9] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Income Tax Act, 1961

(2)Notwithstanding anything contained in sub-section (1), all income arising to any person by virtue of any such transfer shall be chargeable to income-tax as the income of the transferor as and when the power to revoke the transfer arises, and shall then be included in his total income.