Section 160(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 15] [Section 160(1)] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(1)(iii) in The Income Tax Act, 1961

(iii)in respect of income which the Court of Wards, the Administrator-General, the Official Trustee or any receiver or manager (including any person, whatever his designation, who in fact manages property on behalf of another) appointed by or under any order of a Court, receives or is entitled to receive, on behalf or for the benefit of any person, such Court of Wards, Administrator-General, Official Trustee, receiver or Manager;

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Union of India - Subsection

Section 160(1)(iii) in The Income Tax Act, 1961