Section 13(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 77] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(c) in The Income Tax Act, 1961

(c)if any amount is paid by way of salary, allowance or otherwise during the previous year to any person referred to in sub-section (3) out of the resources of the trust or institution for services rendered by that person to such trust or institution and the amount so paid is in excess of what may be reasonably paid for such services;

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Union of India - Subsection

Section 13(2)(c) in The Income Tax Act, 1961