[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
Assessment of unregistered firms.
183. 50[ Omitted by the Finance Act, 1992, w.e.f. 1-4-1993.]
[OMITTED BY THE FINANCE ACT, 1992, W.E.F. 1-4-1993]
Section Number
183
Chapter
CHAPTER XVI - SPECIAL PROVISIONS APPLICABLE TO FIRMS
Act
Income-tax Act, 1961
Year
2005
Assessment of unregistered firms.
183. 50[ Omitted by the Finance Act, 1992, w.e.f. 1-4-1993.]
50. Prior to omission, section 183, as amended by the Taxation Laws (Amendment) Act, 1970, w.e.f. 1-4-1971 and the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988 was omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1989 and later reintroduced by the Direct Tax Laws (Amendment) Act, 1989, w.e.f. 1-4-1989.
