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[Cites 0, Cited by 11] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(3) in The Income Tax Act, 1961

(3)Separate assessments shall be made under this section on the total income of each completed previous year or part thereof as is included in the period from the date of the death to the date of complete distribution to the beneficiaries of the estate according to their several interests.