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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(ii) in The Wealth-Tax Act, 1957

(ii)by the [Assistant Commissioner or Deputy Commissioner][, where the penalty exceeds twenty thousand rupees. [ Substituted by Act 3 of 1989, Section 68, for sub-Section (3)(w.e.f. 1.4.1989).]