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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Wealth-Tax Rules, 1957

(1)The return of net wealth referred to in sub-sections (1) and (2) of Section 14 shall--
(a)in the case of individuals and Hindu undivided families, be in Form A;
(b)in the case of companies, be in Form B;
and shall be verified in the manner specified therein.