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[Cites 0, Cited by 58] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(2) in The Income Tax Act, 1961

(2)Notwithstanding anything contained in sub-section (1), when the predecessor cannot be found, the assessment of the income of the previous year in which the succession took place up to the date of succession and of the previous year preceding that year shall be made on the successor in like manner and to the same extent as it would have been made on the predecessor, and all the provisions of this Act shall, so far as may be, apply accordingly.