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[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(7)(g) in The Wealth-Tax Act, 1957

(g)[ "Wealth-tax authority" means an income-tax authority specified in section 116 of the Income-tax Act who is treated as a wealth-tax authority under section 8.] [ Substituted by Act 22 of 2007, Section 84, for Clause (b)(w.e.f. 1.6.2007).]