Insertion of new section 189 A
Insertion of new section 189 A.
69. In Chapter XVI of the Income-tax Act, after section 189, t:he following section shall be inserted, with effect from the 1st day of April, 1993, namely: —
"189A. Provisions applicable to past assessments of Arms.—In relation to the assessment of any firm and its partners far the assessment year commencing on the 1st day of April, 1992, or any earlier assessment year, the provisions of this Chapter as they stood immediately before the 1st day of April, 1993, shall continue to apply.".
[Finance Act, 1992]