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[Cites 0, Cited by 1] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(5) in The Wealth-Tax Act, 1957

(5)If in a case where payment by instalments is allowed under sub-section (3), the assessee commits default in paying anyone of the instalments within the time fixed under that sub-section, that assessee shall be deemed to be in default as to the whole of the amount then outstanding, and the other instalment or instalments shall be deemed to have been due on the same date as the instalment actually in default.