(2)In computing the total income of an assessee who is a member of an association of persons or a body of individuals wherein the shares of the members are determinate and known, the share of a member in the income or loss of such association or body shall be computed in the following manner,––(a)any interest, salary, bonus, commission or remuneration, by whatever name called, paid to any member in respect of the tax year shall be deducted from the total income of the association or body and the balance ascertained and apportioned among the members in the proportions in which they are entitled to share in the income of the association or body;(b)the interest, salary, bonus, commission or remuneration referred to in clause (a), shall be,—(i)added to the apportioned amount referred to in clause (a), if such apportioned amount is a profit; or(ii)adjusted against the apportioned amount referred to in clause (a), if such apportioned amount is a loss,and the resultant amount shall be treated as the share of the member in the income of such association or body.
