Report No. 12
B. Incomes which do not form part of total income for super-tax
104. Share in unregistered firm or association of persons.-
Where the income of an unregistered firm or other association of persons not being a company has been assessed to super-tax, the share of a partner in the income of the firm or the amount of such income which is proportionate to the share of a member of the association, as the case may be, shall not be included in his total income for the purposes of super-tax.
[Section 55, 2nd proviso]
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