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[Cites 0, Cited by 0] [Section 303(1)] [Section 303] [Entire Act]

Union of India - Subsection

Section 303(1)(d) in The Income Tax Act, 2025

(d)in respect of income which a trustee appointed under a trust declared by a duly executed instrument in writing whether testamentary or otherwise (including any wakf deed which is valid under the Mussalman Wakf Validating Act, 1913) receives or is entitled to receive on behalf or for the benefit of any person, such trustee or trustees;