Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Section 64(2)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2)(c) in The Income Tax Act, 1961

(c)[ where the converted property has been the subject-matter of a partition (whether partial or total) amongst the members of the family, the income derived from such converted property as is received by the spouse ] [Substituted by Act 41 of 1975, Section 13, for Clause (c) (w.e.f. 1.4.1976).][* * *] [ Certain words omitted by Act 18 of 1992, Section 35 (w.e.f. 1.4.1993).][on partition shall be deemed to arise to the spouse ] [Substituted by Act 41 of 1975, Section 13, for Clause (c) (w.e.f. 1.4.1976).] [* * *] [ Certain words omitted by Act 18 of 1992, Section 35 (w.e.f. 1.4.1993).][from assets transferred indirectly by the individual to the spouse ] [Substituted by Act 41 of 1975, Section 13, for Clause (c) (w.e.f. 1.4.1976).] [* * *] [ Certain words omitted by Act 18 of 1992, Section 35 (w.e.f. 1.4.1993).][and the provisions of sub-section (1) shall, so far as may be, apply accordingly: ] [Substituted by Act 41 of 1975, Section 13, for Clause (c) (w.e.f. 1.4.1976).]