Section 93(3)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(3)(c) in The Income Tax Act, 1961

(c)a person shall be deemed to have power to enjoy the income of a non-resident if-

(i)the income is in fact so dealt with by any person as to be calculated at some point of time and, whether in the form of income or not, to ensure for the benefit of the first-mentioned person in sub-section (1), or

(ii)the receipt or accrual of the income operates to increase the value to such first-mentioned person of any assets held by him or for his benefit, or

(iii)such first-mentioned person receives or is entitled to receive at any time any benefit provided or to be provided out of that income or out of moneys which are or will be available for the purpose by reason of the effect or successive effects of the associated operations on that income and assets which represent that income, or

(iv)such first-mentioned person has power by means of the exercise of any power of appointment or power of revocation or otherwise to obtain for himself, whether with or without the consent of any other person, the beneficial enjoyment of the income, or

(v)such first-mentioned person is able, in any manner whatsoever and whether directly or indirectly, to control the application of the income;

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Union of India - Subsection

Section 93(3)(c) in The Income Tax Act, 1961