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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6)(a) in The Wealth-Tax Act, 1957

(a)[ in the case of any trust or institution of national importance notified under clause (d) of sub-section (1) of section 80-F of the Income-tax Act,] [ Substituted by Act 4 of 1988, Section 144, for certain words (w.e.f. 1.4.1989).]-
(i)[ the provisions of clause (i) and clause (ii) shall not apply, and [Inserted by Act 21 of 1984, Section 34 (w.e.f. 1.4.1985). ]
(ii)the other provisions of this section shall apply with the modification that for the words "at the maximum marginal rate", the words and figures "at the rates specified in ] [sub-section (2) of section 3] [ Substituted by Act 18 of 1992, Section 95, for " Part I of Schedule I in the case of an individual" (w.e.f. 1.4.1993).][shall be substituted; [Inserted by Act 21 of 1984, Section 34 (w.e.f. 1.4.1985). ]