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[Cites 0, Cited by 0] [Section 327] [Entire Act]

Union of India - Subsection

Section 327(2) in The Income Tax Act, 2025

(2)For the purposes of this section, there is a change in the constitution of the firm—
(a)if one or more of the partners cease to be partners or one or more new partners are admitted, subject to the condition that at least one person who was partner of the firm before the change continues as partner after such change; or
(b)where all the partners continue with a change in their respective shares or in the shares of some of them.