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Union of India - Section

Section 328 in The Income Tax Act, 2025

328. Succession of one firm by another firm.

Where a firm carrying on a business or profession is succeeded by another firm, except in a case covered by section 327, separate assessments shall be made on the predecessor firm and the successor firm as per the provisions of section 313.[Similar to Section 188 from The Income Tax Act, 1961.-Also Refer]