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[Cites 0, Cited by 0] [Section 307(5)] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(5)(b) in The Income Tax Act, 2025

(b)the individual shares of the persons on whose behalf or for whose benefit such income or such part thereof is received shall be deemed to be indeterminate or unknown unless the individual shares of the persons on whose behalf or for whose benefit such income or such part thereof is receivable, are expressly stated in the order of the court or the instrument of trust or wakf deed and are ascertainable as such on the date of such order, instrument or deed.