Section 56(2)(v) in The Income Tax Act, 1961

[Cites 0, Cited by 111] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(v) in The Income Tax Act, 1961

(v)where any sum of money exceeding twenty-five thousand rupees is received without consideration by an individual or a Hindu undivided family from any person on or after the 1st day of September, 2004 but before the 1st day of April, 2006, the whole of such sum :

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 56(2)(v) in The Income Tax Act, 1961