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[Cites 0, Cited by 0] [Section 313] [Entire Act]

Union of India - Subsection

Section 313(5) in The Income Tax Act, 2025

(5)Without prejudice to the provisions of this section, where any business or profession carried on by a Hindu undivided family is succeeded to, and simultaneously with the succession or after the succession there has been a partition of the joint family property between the members or groups of members, the tax due in respect of the income of the business or profession succeeded to, up to the date of succession, shall be assessed and recovered in the manner provided in section 315.