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[Cites 0, Cited by 20] [Section 159(2)] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(2)(a) in The Income Tax Act, 1961

(a)any proceeding taken against the deceased before his death shall be deemed to have been taken against the legal representative and may be continued against the legal representative from the stage at which it stood on the date of the death of the deceased;