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[Cites 0, Cited by 14] [Section 16(4)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4)(i) in The Wealth-Tax Act, 1957

(i)where such person has not made a return] [within the time allowed under sub-section (1) of section 14] [ Substituted by Act 12 of 1990, Section 54, for " before the end of the relevant assessment year" (w.e.f. 1.4.1990).][to furnish a return of his net wealth or the net wealth of any other person in respect of which he is assessable under this Act on the valuation date, in the prescribed form and verified in the prescribed manner, setting forth the particulars of such net wealth and such other particulars as may be prescribed, or [ Substituted by Act 36 of 1989, Section 28, for " In a case referred to in sub-section (1), if the Assessing Officer" (w.e.f. 1.4.1989).]