Section 35(3)(b) in The Wealth-Tax Act, 1957

[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3)(b) in The Wealth-Tax Act, 1957

(b)shall make such amendment for rectifying any such mistake which has been brought to its notice by the assessee, and where the authority concerned is the [Valuation Officer or the ] [Substituted by Act 45 of 1972, Section 15, for " Appellate Assistant Commissioner" (w.e.f. 1.1.1973). ][[Joint Commissioner] [Substituted by Act 4 of 1988, Section 127, for " Appellate Assistant Commissioner" (w.e.f. 1.4.1988). ][(Appeals)] [Substituted by Act 4 of 1988, Section 127, for " Appellate Assistant Commissioner" (w.e.f. 1.4.1988). ] or the Commissioner (Appeals) or the Appellate Tribunal, by the [Assessing Officer] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer" (w.e.f. 1.4.1988).] also.

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Union of India - Subsection

Section 35(3)(b) in The Wealth-Tax Act, 1957