Section 155(1)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 155(1)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(1)(c) in The Income Tax Act, 1961

(c)[ on any order passed under sub-section (4) of section 245-D on the application made by the firm,] [ Inserted by Act 67 of 1984, Section 30 (w.e.f. 1.10.1984).] that the share of the partner in the income of the firm has not been included in the assessment of the partner or, if included, is not correct, the Assessing Officer may amend the order of assessment of the partner with a view to the inclusion of the share in the assessment or the correction thereof, as the case may be; 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 financial year in which the final order was passed] [ Substituted by Act 67 of 1984, Section 30, for " from the date of final order passed" (w.e.f. 1.10.1984).] in the case of the firm.

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Union of India - Subsection

Section 155(1)(c) in The Income Tax Act, 1961