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Report No. 12

195. Succession of one firm by another firm.-

Where a firm carrying on a business, profession or vocation is succeeded by another firm, and the case is not one covered by section 194 [26 (1), relating to changes in the constitution of the firm], separate assessments shall be made on the predecessor firm and the successor firm in accordance with the provisions of section 180 [26(2)].



Income-Tax Act, 1922 Back




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