Section 171(4)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 171(4)] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(4)(a) in The Income Tax Act, 1961

(a)the total income of the joint family in respect of the period up to the date of partition shall be assessed as if no partition had taken place; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 171(4)(a) in The Income Tax Act, 1961