Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)so much of the total agricultural income of any person or association of persons as arises from assets transferred, otherwise than for adequate consideration to the persons or association by such individual for the benefit of his or her spouse or minor child or both.