Section 11(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 58] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(b) in The Income Tax Act, 1961

(b)income derived from property held under trust in part only for such purposes, the trust having been created before the commencement of this Act, to the extent to which such income is applied to such purposes in India; and, where any such income is finally set apart for application to such purposes in India, to the extent to which the income so set apart is not in excess of fifteen per cent of the income from such property;

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Union of India - Subsection

Section 11(1)(b) in The Income Tax Act, 1961