Section 17(4)(iii) in The Wealth-Tax Act, 1957

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Union of India - Subsection

Section 17(4)(iii) in The Wealth-Tax Act, 1957

(iii)[ in a case where an application made before the Wealth-tax Settlement Commissioner under section 22-C is rejected by it or is not allowed to be proceeded with by it, the period commencing from the date on which such application is made and ending with the date on which the order under sub-section (1) of section 22-D is received by the ] [Inserted by Act 41 of 1975, Section 90 (w.e.f. 1.1.1989). ][Chief Commissioner or Commissioner] [ Substituted by Act 4 of 1988, Section 127, for " Commissioner" (w.e.f. 1.4.1989).][under sub-section (2) of that section, shall be excluded:] [Inserted by Act 41 of 1975, Section 90 (w.e.f. 1.1.1989). ]

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Union of India - Subsection

Section 17(4)(iii) in The Wealth-Tax Act, 1957