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[Cites 0, Cited by 0] [Section 171(9)] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(9)(d) in The Income Tax Act, 1961

(d)the several liability of any member or group of members aforesaid shall be computed according to the portion of the joint family property allotted to him or it at such partial partition, and the provisions of this Act shall apply accordingly.]