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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5)(ia) in The Wealth-Tax Act, 1957

(ia)[ "High Court", in relation to the Union territories of Dadra and Nagar Haveli and Goa, Daman and Diu, means the High Court at Bombay;] [ Inserted by Act 3 of 1963, Section 3 and Schedule(w.e.f. 1.4.1963).]