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Union of India - Section

Section 11 in The Wealth-Tax Rules, 1957

11. Prescribed authority.

-The prescribed authority' for the purposes of sub-clause (ii) of sub-section (2) of Section 44 shall be the Commissioner having jurisdiction over the case in the proceedings connected with which the person concerned is alleged to be guilty of misconduct.[APPENDIX [Inserted by G.S.R. 1190(E), dated 28th July, 1966.]TABLE OF (1/p+d-1)
  Agenearer birth day Premiumfor Unit (1/-1) value/p+d of sum assuredP Lifeinterest of Re. 1 per annum at 6½ rate of interest
  · 1 2 3
0 · · .0.02906 10.100
1 · · .0.01590 11.999
2 · · .0.01295 12.517
3 · · .0.01162 12.765
4 · · .0.01095 12.893
5 · · .0.01065 12.951
6 · · .0.01058 12.965
7 · · .0.01063 12.955
8 · · .0.01076 12.930
9 · · .0.01095 12.893
10 · · 0.01117 12.850
11 · · 0.01142 12.803
12 · · 0.01169 12.751
13 · · 0.01197 12.699
14 · · 0.01226 12.644
15 · · 0.01257 12.587
16 · · 0.01286 12.534
17 · · 0.01319 12.473
18. · · 0.01350 12.417
19 · · 0.0.1387 12.351
20. · · 0.0.1431 12.273
21 · · 0.01469 12.207
22 · · 0.0.01512 12.132
23 · · 0.0.01512 12.057
24 · · 0.01606 12.072
25 · · .0.01606 11.972
26 · · .0.01706 11.888
27 · · 0.0.01762 11.806
28 · · 0.01825 11.614
29 · · 0.0.01894 11.505
30 · · 0.01962 11.399
31 · · .0.02037 11.285
32 · · .0.02112 11.173
33 · · 0.02194 11.053
34 · · 0.0.2281 11.927
35 · · 0.02369 10.804
36 · · .0.02462 10.675
37 · · .0.02562 10.541
38 · · 0.02669 10.400
39 · · .0.02787 10.249
40 · · 0.02912 10.093
41 · · .0.03044 9.932
42 · · .0.03181 9.771
43 · · 0.03181 9.607
44 · · 0.03325 9.441
45 · · .0.03475 9.267
46 · · 0.03806 9.092
47 · · .0.03987 8.911
48 · · 0.04181 8.724
49 · · 0.044387 8.533
50 · · .0.04612 8.333
51 · · 0.04850 8.130
52 · · 0.05100 7.926
53 · · ..0.05362 7.722
54 · · 0.05637 7.518
55 · · .0.05931 7.310
56 · · 0.06244 7.099
57 · · 0.06575 6.888
58 · · 0.06925 6.676
59 · · .0.07294 6.464
60 · · .0.07681 6.255
61 · · ..0.08167 6.008
62 · · .0.08589 5.806
63 · · ..0.09025 5.610
64 · · .0.09475 5.419
65 · · .0.09938 5.234
66 · · 0.10415 5.054
67 · · 0.10907 4.879
68 · · 0.11414 4.709
69 · · 0.11938 4.543
70 · · 0.12483 4.380
71 · · 0.13054 4.220
72 · · 0.13652 4.062
73 · · 0.14278 3.907
74 · · 0.14936 3.753
75 · · 0.15627 3.602
76 · · 0.16356 3.453
77 · · 0.17125 3.305
78 · · 0.17937 3.160
79 · · 18796 3.016
80 · · 0.19706 2.875]
FORM AForm of return of net wealth under sub-section (1) or sub-section (2) of Section 14 of the Wealth tax Act, 1957(For Individuals and Hindu Undivided Families only)Wealth tax Assessment year 19 ..........................19...............................Name .....................................................................................................................................................................................................................................................................................................Address: Office .....................................................................................................................................................................................................................................................................................Residence ..............................................................................................................................................................................................................................................................................................Status (Individual or H.U.F.) .................................................................................................................................................................................................................................................................Whether citizen of India/Not*i citizen of India ...................................................................................................................................................................................................................................Whether resident in India/resident but not ordinarily resident in India/non-resident in India ........................................................................................................................................................