Section 22(7)(b) in The Wealth-Tax Act, 1957

[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7)(b) in The Wealth-Tax Act, 1957

(b)[ "case" means any proceeding for assessment under this Act, of any person in respect of any assessment year or assessment years which may be pending before an Assessing Officer on the date on which an application under sub-section (1) of section 22-C is made: [ Substituted by Act 22 of 2007, Section 84, for Clause (b)(w.e.f. 1.6.2007).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 22(7)(b) in The Wealth-Tax Act, 1957