Revocable transfer of assets
Revocable transfer of assets.
61. All income arising to any person by virtue of a revocable transfer of assets shall be chargeable to income-tax as the income of the transferor and shall be included in his total income.
Revocable transfer of assets
धारा संख्या
61
अध्याय शीर्षक
अध्याय V - अन्य व्यक्तियों की आय जो निर्धारिती की कुल आय में सम्मिलित है अध्याय
अधिनियम
आय-कर अधिनियम, 1961
वर्ष
2024 (सं.2)
Revocable transfer of assets.
61. All income arising to any person by virtue of a revocable transfer of assets shall be chargeable to income-tax as the income of the transferor and shall be included in his total income.