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[Cites 0, Cited by 5] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(8) in The Income Tax Act, 1961

(8)The provisions of this section shall, so far as may be, apply in relation to the levy and collection of any penalty, interest, fine or other sum in respect of any period up to the date of the partition, whether total or partial, of a Hindu undivided family as they apply in relation to the levy and collection of tax in respect of any such period.