Section 62(1)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 62(1)(i) in The Income Tax Act, 1961

(i)by way of trust which is not revocable during the lifetime of the beneficiary, and, in the case of any other transfer, which is not revocable during the lifetime of the transferee; or

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Union of India - Subsection

Section 62(1)(i) in The Income Tax Act, 1961