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[Cites 0, Cited by 26] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(3) in The Income Tax Act, 1961

(3)Where a firm is assessed as such for any assessment year, it shall be assessed in the same capacity for every subsequent year if there is no change in the constitution of the firm or the shares of the partners as evidenced by the instrument of partnership on the basis of which the assessment as a firm was first sought.