Section 11(2)(b) in Karnataka Agricultural Income-Tax Act, 1957

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State of Karnataka - Subsection

Section 11(2)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)to a minor child (not being a married daughter) of such individual, -

(i)from the admission of the minor to the benefits of partnership in a firm in which such individual is a partner;

(ii)from assets transferred directly or indirectly to the minor child by such individual otherwise than for adequate consideration; and