Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 27] [Entire Act] Union of India - Subsection Section 27(4) in The Wealth-Tax Act, 1957 (4)The statement to the High Court [or the Supreme Court] [Inserted by Act 46 of 1964, Section 26 (w.e.f. 1.4.1965). ] shall set forth the facts, the determination of the Appellate Tribunal and the question of law which arises out of the case.
