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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The Wealth-Tax Act, 1957

(4)[ Where an association of persons referred to in section 21-AA is dissolved, notices under this Act in respect of any matter relating to the association may be served on any person who was a member of the association immediately before its dissolution.] [ Inserted by Act 16 of 1981, Section 31 (w.e.f. 1.4.1981).]