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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Karnataka - Subsection

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

(c)to any person or association of persons from assets transferred directly or indirectly otherwise than for adequate consideration to the person or association of persons by such individual, to the extent to which the income from such assets is for the immediate or deferred benefits of his or her spouse or minor child (not being a married daughter) or both.