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 1] [Section 11(2)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2)(a) in Karnataka Agricultural Income-Tax Act, 1957

(a)to the spouse of such individual, -
(i)from the membership of the spouse in a firm in which such individual is a partner;
(ii)from assets transferred directly or indirectly to the spouse by such individual otherwise than for adequate consideration or in connection with an agreement to live apart;