Section 67A(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 67A(1)(a) in The Income Tax Act, 1961

(a)any interest, salary, bonus, commission or remuneration by whatever name called, paid to any member in respect of the previous year shall be deducted from the total income of the association or body and the balance ascertained and apportioned among the members in the proportions in which they are entitled to share in the income of the association or body;

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Union of India - Subsection

Section 67A(1)(a) in The Income Tax Act, 1961