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[Cites 0, Cited by 0] [Section 2G] [Entire Act]

Union of India - Subsection

Section 2G(1) in The Wealth-Tax Rules, 1957

(1)Notwithstanding anything contained in rules 2B, 2D and 2E but subject to sub-rule (2), where the Wealth-tax Officer is of the opinion that any asset, or liability which is a debt owed by the assessee, shown in a balance-sheet does not really pertain to the business as such, he may exclude the value of the asset or the debt for the purposes of rule 2A.