In section 139 of the Income-tax Act,––(a)in sub-section (1), in Explanation 2,––(i)in clause (a), in sub-clause (iii), after the words “any other law for the time being in force”, the words, figure and letter “or the spouse of suchpartner if the provisions of section 5A applies to such spouse” shall be inserted;(ii)in clause (aa), after the words “an assessee”, the words “, including the partners of the firm being such assessee,” shall be inserted;(b)in sub-section (4), for the words “return for any previous year at any time before”, the words “a return for any previous year at any time within three months prior to” shall be substituted;(c)in sub-section (5), for the words “he may furnish a revised return at any time”, the words “he may furnish a revised return at any time within three months” shall be substituted;(d)in sub-section (9), in the Explanation, the following proviso shall be inserted, namely:––“Provided that the Board may, by notification in the Official Gazette, specify that any of the conditions specified in clauses (a) to (f) to the Explanation shall not apply to such class of assessees or shall apply with such modifications, as may be specified in such notification.”.
