.-Section 118 of the Income-tax Act and any notification issued thereunder shall apply in relation to the control of wealth-tax authorities as they apply in relation to the control of the corresponding income-tax authorities, except to the extent to which the Board may, by notification in the Official Gazette, otherwise direct in respect of any wealth-tax authority.][* * *] [ Sections 8-A, 8-AA, 8-B and 9-A omitted by Act 4 of 1988, Section 132 (w.e.f. 1.4.1988).]
