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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(5)(a) in The Wealth-Tax Act, 1957

(a)in a case where such valuation has been made by a Valuation Officer under section 16-A, also give such Valuation Officer an opportunity of being heard;