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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(2) in The Income Tax Act, 2025

(2)The provisions of sub-section (1) shall not apply,—
(a)where a transfer is by way of trust which is not revocable during the lifetime of the beneficiary and in case of any other transfer, is not revocable during the lifetime of the transferee; and
(b)the transferor does not derive any direct or indirect benefit from such income in cases referred to in clause (a).