Section 171(9)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 171(9)] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(9)(c) in The Income Tax Act, 1961

(c)each member or group of members of such family immediately before such partial partition and the family shall be jointly and severally liable for any tax, penalty, interest, fine or other sum payable under this Act by the family in respect of any period, whether before or after such partial partition;

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Union of India - Subsection

Section 171(9)(c) in The Income Tax Act, 1961