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[Cites 0, Cited by 63] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(1) in The Income Tax Act, 1961

(1)Where at the time of making an assessment under section 143 or section 144 it is found that a change has occurred in the constitution of a firm, the assessment shall be made on the firm as constituted at the time of making the assessment.[* * *] [ Proviso omitted by Act 18 of 1992, Section 67 (w.e.f. 1.4.1993).]