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

[Cites 0, Cited by 12] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

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

(iv)income referred to in sub-clause (xi) of clause (24) of section 2, if such income is not chargeable to income-tax under the head "Profits and gains of business or profession" or under the head "Salaries";

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Union of India - Subsection

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