(2)If the asset transferred under sub-section (1)(a)(i) or (b) is invested by the spouse or son's wife, in any business or in the nature of capital contributed as a partner in a firm, or, as the case may be, for being admitted to the benefits of partnership in a firm, then, the income to be included in the hands of the individual for the tax year shall be as follows:—A = B x (C/D)where,––A = Income to be included in the hands of individual for the tax year;B = Income and interest or both, arising to the spouse or son's wife from the business or the firm, as applicable during the tax year;C = Value of such assets invested, or contributed as capital by the spouse or son's wife as on the first day of the tax year;D = Total investment or total capital contribution, as the case may be, by the spouse or son's wife as on the first day of the tax year.
