Section 45(5)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 45(5)(iii) in The Income Tax Act, 1961

(iii)where by reason of the death of the person who made the transfer, or for any other reason, the enhanced compensation or consideration is received by any other person, the amount referred to in clause (b) shall be deemed to be the income, chargeable to tax under the head "Capital gains", of such other person.

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Union of India - Subsection

Section 45(5)(iii) in The Income Tax Act, 1961