The Income-Tax Act, 1961

¹[86.Share of member of an association of persons or body of individuals in the income of the association or body.-

Where the assessee is a member of an association of persons or body of individuals (other than a company or a co-operative society or a society registered under the Societies Registration Act, 1860 (21 of 1860), or under any law corresponding to that Act in force in any part of India),income-tax shall not be payable by the assessee in respect of his share in the income of the association or body computed in the manner provided in section 67A:

Provided that,-

(a) where the association or body is chargeable to tax on its total income at the maximum marginal rate or any higher rate under any of the provisions of this Act, the share of a member computed as aforesaid shall not be included in his total income;

(b) in any other case, the share of a member computed as aforesaid shall form part of his total income:

Provided further that where no income-tax is chargeable on the total income of the association or body, the share of a member computed as aforesaid shall be chargeable to tax as part of his total income and nothing contained in this section shall apply to the case.]

1. Subs. by Act 18 of 1992, s. 49, for section 86 (w.e.f. 1-4-1993).

86A. [Deduction from tax on certain securities.] Omitted by the Finance Act, 1988 (26 of 1988), s. 28 (w.e.f. 1-4-1989). Original section was inserted by the Finance Act, 1965 (10 of 1985), s. 22 (w.e.f. 1-4-1965).

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