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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(7)(b) in The Wealth-Tax Act, 1957

(b)before disposing of any appeal, make such further enquiry as he thinks fit or cause further enquiry to be made by the Assessing Officer or, as the case may be, by the Valuation Officer.