Section 29(3)(iii) in The Wealth-Tax Act, 1957

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(iii) in The Wealth-Tax Act, 1957

(iii)[ in relation to the Union territories of Arunachal Pradesh and Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);] [ Substituted by the North-Eastern Areas (Reorganisation) (Adaptation of Laws on Union Subjects) Order, 1974, for Clause (iii)(w.r.e.f. 21.1.1972).]

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Union of India - Subsection

Section 29(3)(iii) in The Wealth-Tax Act, 1957