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
Section Number
61
Chapter
CHAPTER V - INCOME OF OTHER PERSONS INCLUDED IN ASSESSEE’S TOTAL INCOME
Act
Income-tax Act, 1961
Year
2021
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.
