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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5)(lc) in The Wealth-Tax Act, 1957

(lc)[ -"maximum marginal rate" means the rate of wealth-tax applicable in relation to the highest slab of wealth in the case of an individual as specified in Part I of Schedule I;] [ Inserted by Act 4 of 1988, Section 128 (w.e.f. 1.4.1989).]