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Citedby 71 docs - [View All]
C.V. George And Ors. vs Income-Tax Officer And Anr. on 27 January, 1975
Vijoy Cloth Stores vs Commissioner Of Income-Tax on 11 October, 1988
Commissioner Of Income-Tax vs Bhawani Prasad Girdhari Lal And ... on 30 July, 1990
Income-Tax Officer vs Dinesh K. Shah And Ors. on 12 August, 1996
Commissioner Of Income-Tax vs Chandrika Enterprises on 7 October, 1991

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[Section 2] [Complete Act]
Central Government Act
Section 2(23) in The Income- Tax Act, 1995
(23) " firm"," partner" and" partnership" have the meanings respectively assigned to them in the Indian Partnership Act, 1932 4 (9 of 1932 ); but the expression" partner" shall also include any person who, being a minor has been admitted to the benefits of partnership;