Section 4(2)(iii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

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State of Jammu-Kashmir - Subsection

Section 4(2)(iii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(iii)to any person or association of persons from assets transferred 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 benefit of his or her spouse or minor child (not being a married daughter) or both.

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State of Jammu-Kashmir - Subsection

Section 4(2)(iii) in The Jammu and Kashmir Agricultural Income Tax Act, 1962