Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8366] [Entire Act] Union of India - Section Section 66 in The Income Tax Act, 1961 66. Total income. - In computing the total income of an assessee, there shall be included all income on which no income-tax is payable under Chapter VII [* * *] [ Certain words omitted by Act 20 of 1967, Section 33 and Schedule III (w.e.f. 1.4.1968).].
