Section 183

Assessment of unregistered firms.

183. In the case of an unregistered firm, the Income-tax Officer—

(a) may determine the tax payable by the firm itself on the basis of the total income of the firm ; or

¹[(b) if, in his opinion, the aggregate amount of the tax payable by the firm if it were assessed as a registered firm and the tax payable by the partners individually if the firm were so assessed would be greater than the aggregate amount of the tax payable by the firm under clause (a) and the tax which would be payable by the partners individually, may proceed to make the assessment under sub-section (1) of section 182 as if the firm were a registered firm ; and, where the procedure specified in this clause is applied to any unregistered firm, the provisions of sub-sections (2), (3) and (4) of section 182 shall apply thereto as they apply in relation to a registered firm.]

[As Amended by the Finance (No. 2) Act, 1977]