Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 136] [Section 28] [Entire Act] Union of India - Subsection Section 28(v) in The Income Tax Act, 1961 (v)[ any interest, salary, bonus, commission or remuneration, by whatever name called, due to, or received by, a partner of a firm from such firm: [ Inserted by Act 18 of 1992, Section 11 (w.e.f. 1.4.1993).]
