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[Cites 0, Cited by 0] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(4) in The Income Tax Act, 1961

(4)Where such discontinuance or dissolution takes place after any proceedings in respect of an assessment year have commenced, the proceedings may be continued against the persons referred to in sub-section (3) from the stage at which the proceedings stood at the time of such discontinuance or dissolution, and all the provisions of this Act shall, so far as may be, apply accordingly.