Section 49(1)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(iv) in The Income Tax Act, 1961

(iv)such assessee being a Hindu undivided family, by the mode referred to in sub-section (2) of section 64 at any time after the 31st day of December, 1969,

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Union of India - Subsection

Section 49(1)(iv) in The Income Tax Act, 1961