Section 307(2)(c) in The Income Tax Act, 2025

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Union of India - Subsection

Section 307(2)(c) in The Income Tax Act, 2025

(c)such income or part of such income is receivable under a trust created before the 1st March, 1970, by a non-testamentary instrument and the Assessing Officer is satisfied, having regard to all the circumstances existing at the relevant time, that the trust was created bona fide––

(i)exclusively for the benefit of the relatives of the settlor; or

(ii)exclusively for the benefit of the members of such family, where the settlor is a Hindu undivided family,in circumstances where such relatives or members were mainly dependent on the settlor for their support and maintenance; or

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Union of India - Subsection

Section 307(2)(c) in The Income Tax Act, 2025