Section 4(2)(b) in The Voluntary Disclosure Of Income And Wealth Act, 1976

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Union of India - Subsection

Section 4(2)(b) in The Voluntary Disclosure Of Income And Wealth Act, 1976

(b)where the declarant is a Hindu undivided family, by the karta, and where the karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family;

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Union of India - Subsection

Section 4(2)(b) in The Voluntary Disclosure Of Income And Wealth Act, 1976