Report No. 12
67. Husband, wife and minor children.-
In computing the total income of any individual, being a male, there shall be included all such income as arises directly or indirectly-
(i) to his wife from the membership of the wife in a firm in which such individual is a partner;
(ii) to a minor child of such individual from the admission of the minor to the benefits of partnership in a firm in which such individual is a partner;
(iii) to his wife from assets transferred directly or indirectly to the wife by such individual otherwise than for adequate consideration or in connection with an agreement to live apart;
(iv) to a minor child, not being a married daughter, of such individual from assets transferred directly or indirectly to the minor child by such individual otherwise than for adequate consideration; or
(v) to any person or association of persons from assets transferred-otherwise than for adequate consideration to the person or association by such individual for the benefit of his wife, or a minor child (not being a married daughter), or both.
[Section 16(3)]