Section 40A(11)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 40A(11)] [Section 40A] [Entire Act]

Union of India - Subsection

Section 40A(11)(ii) in The Income Tax Act, 1961

(ii)to claim that any asset, being land, building, machinery, plant or furniture acquired or constructed by the fund, trust, company, association of persons, body of individuals, society or other institution out of the sum paid by the assessee, be transferred to him, and where any claim is so made, such asset shall be transferred, as soon as may be, to him.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 40A(11)(ii) in The Income Tax Act, 1961