Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1D] [Entire Act] Union of India - Subsection Section 1D(i) in The Wealth-Tax Rules, 1957 (i)the following amounts shown as assets in the balance-sheet shall not be treated as assets, namely:
