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

Union of India - Subsection

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

(f)"Vice-Chairman" means a Vice-Chairman of the Settlement Commission ][and includes a Member who is senior amongst the Members of a Bench] [ Inserted by Act 22 of 2007, Section 84 (w.e.f. 1.6.2007).];