(ii)the value of the assets in India represented by any loans or debts owing to the assessee in any case where the interest, if any, payable on such loans or debts is not to be included in the total income of the assessee under [section 10] [ Substituted by Act 46 of 1964, Section 6, for " sub-section (3) of section 4" (w.e.f. 1.4.1965).] of the Income-tax Act;
