(7)Where an assessee has been assessed in respect of assets located in a country outside India, the laws of which prohibit or restrict the remittance of money to India, the ] [Substituted by Act 46 of 1964, Section 28, for Section 31 (w.e.f. 1.4.1965). ] [Assessing Officer] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer" (w.e.f. 1.4.1988).][shall not treat the assessee as in default in respect of that part of the tax which is attributable to those assets, and shall continue to treat the assessee as not in default in respect of that part of the tax until the prohibition or restriction of remittance is removed.] [Substituted by Act 46 of 1964, Section 28, for Section 31 (w.e.f. 1.4.1965). ]
