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[Cites 0, Cited by 0] [Section 503] [Entire Act]

Union of India - Subsection

Section 503(1) in The Income Tax Act, 2025

(1)After a finding of total partition has been recorded by the Assessing Officer under section 315 for any Hindu family, notices under this Act in respect of the income of the Hindu family shall be served on the person, who was its last manager, or, if such person is dead, then on all adults who were members of the Hindu family immediately before the partition.