Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 4] [Entire Act] Union of India - Subsection Section 4(6) in The Wealth-Tax Act, 1957 (6)[ For the purposes of this Act, the holder of an impartible estate shall be deemed to be the individual owner of all the properties comprised in the estate.] [ Substituted by Act 46 of 1964, Section 4 (w.e.f. 1.4.1965).]
