Section 15(7) in The Voluntary Disclosure Of Income And Wealth Act, 1976
(7)Where any wealth-tax is paid by the declarant for any assessment year credit therefor shall be given to the declarant [in accordance with the provisions of section 5, read with sub-section (5) or, as the case may be, in accordance with the provisions of sub-section (5A)] [Substituted by Act 29 of 1977, s.38 (w.e.f. 1-4-1976) ] credit therefor shall be given to the declarant in the assessment made under the Wealth-tax Act for that year.
