Section 153(6)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 153(6)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(6)(ii) in The Income Tax Act, 1961

(ii)where, in the case of a firm, an assessment is made on a partner of the firm in consequence of an assessment made on the firm under section 147, on or before the expiry of twelve months from the end of the month in which the assessment order in the case of the firm is passed.

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Union of India - Subsection

Section 153(6)(ii) in The Income Tax Act, 1961