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[Cites 0, Cited by 0] [Section 315] [Entire Act]

Union of India - Subsection

Section 315(9) in The Income Tax Act, 2025

(9)For the joint family property allotted to him or it at the purposes of this section, the several liability of any member or group of members thereunder shall be computed according to the the portion of partition, whether total or partial and the provisions of this Act shall apply accordingly.