Section 69(1)(I) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1)(I) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(I)wealth-tax shall not be payable by the declarant in respect of the assets referred to in clause (a) or clause (b) and such assets shall not be included in his net wealth for the said assessment year or years;

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Union of India - Subsection

Section 69(1)(I) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015