Section 44(2)(i) in The Wealth-Tax Act, 1957

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Union of India - Subsection

Section 44(2)(i) in The Wealth-Tax Act, 1957

(i)no person who has been convicted of an offence connected with any wealth-tax proceeding or on whom a penalty has been imposed under this Act other than a penalty imposed on him under clause (i) or clause (ii) of sub-section (1) of section 18 shall be qualified to represent an assessee under sub-section (1) for such time as the ] [Chief Commissioner or Commissioner] [ Substituted by Act 4 of 1988, Section 127, for " Commissioner" (w.e.f. 1.4.1988).][may by order determine; [Substituted by Act 46 of 1964, Section 39 (w.e.f. 1.4.1965). ]

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Union of India - Subsection

Section 44(2)(i) in The Wealth-Tax Act, 1957