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

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

Union of India - Subsection

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

(iv)a proceeding for assessment for an assessment year, other than the proceeding of assessment or re-assessment referred to in clause (i) or clause (ii) or clause (iii) of the proviso, shall be deemed to have commenced from the 1st day of the assessment year and concluded on the date on which the assessment is made;]

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Union of India - Subsection

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