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[Cites 0, Cited by 0] [Section 35(8)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(8)(i) in The Wealth-Tax Act, 1957

(i)in a case where the amount sought to be evaded exceeds one hundred thousand rupees, with rigorous imprisonment for a term which shall not be less than six months but which may extend to seven years and with fine;