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[Cites 0, Cited by 0] [Section 2D] [Entire Act]

Union of India - Subsection

Section 2D(b) in The Wealth-Tax Rules, 1957

(b)the debt due to the assessee according to the balance-sheet or part thereof which has been allowed as a deduction under clause (vii) of sub-section (1) of Section 36 of the Income-tax Act, 1961 for the purposes of assessment for the previous year relevant to the corresponding assessment year under the Act;