Legal Document View

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
[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5)(f) in The Wealth-Tax Act, 1957

(f)"Board" means the [Central Board of Direct Taxes constituted under the Central Board of Revenue Act, 1963 (54 of 1963)] [ Substituted by Act 54 of 1963, Section 5, for " Central Board of Revenue constituted under the Central Board of Revenue Act, 1924 (4 of 1924)" (w.e.f. 1.4.1964).];