Section 155(17)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 155(17)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(17)(ii) in The Income Tax Act, 1961

(ii)the name of the assessee was excluded from the patents register as patentee in respect of that patent, the deduction from the income by way of royalty attributable to the period during which the patent had been revoked or the period for which the assessee's name was excluded as patentee in respect of that patent, shall be deemed to have been wrongly allowed and the Assessing Officer may, notwithstanding anything contained in this Act, recompute the total income of the assessee for the relevant previous year and make necessary amendment; and the provisions of section 154 shall, so far as may be, apply thereto, the period of four years specified in sub-section (7) of that section being reckoned from the end of the previous year in which such order of the Controller referred to in clause (b) of sub-section (1), or the High Court referred to in clause (i) of sub-section (1) of section 2, of the Patents Act, 1970 (39 of 1970), as the case may be, was passed.]

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Union of India - Subsection

Section 155(17)(ii) in The Income Tax Act, 1961