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

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Union of India - Subsection

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

(ii)[ motor cars (other than those used by the assessee in the business of running them on hire or as stock-in-trade); [Inserted by Act 18 of 1992, Section 89 (w.e.f. 1.4.1993). ]

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Union of India - Subsection

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